Section 3 in National Legal Services Authority (Free and Competent Legal Services) Regulations, 2010
3. Application for legal services.
(1)An application for legal services may be presented preferably in Form-I in the local language or English.(2)The applicant may furnish a summary of his grievances for which he seeks legal services, in a separate sheet along with the application.(3)An application, though not in Form-I, may also be entertained, if reasonably explains the facts to enable the applicant to seek legal services.(4)If the applicant is illiterate or unable to give the application on his or her own, the Legal Services Institutions may make arrangement for helping the applicant to fill up the application form and to prepare a note of his or her grievances.(5)Oral requests for legal services may also be entertained in the same manner as an application under sub-regulation (1) and (2).(6)An applicant advised by the para-legal volunteers, legal aid clubs, legal aid clinics and voluntary social service institutions shall also be considered for free legal services.(7)Requests received through e-mails and interactive on-line facility also may be considered for free legal services after verification of the identity of the applicant and on ensuring that he or she owns the authorship of the grievances projected.
