Section 8(3) in Orissa State Bar Council Legal Aid Rules, 1986
(3)An applicant may also be refused Legal Aid unless in the opinion of the Legal Committee or appropriate sub-Committee thereof he or she has a prima facie case in his/her favour and has reasonable grounds for instituting prosecuting or defending or being a party to a suit Legal Proceeding, Civil or Criminal, establishing or defending his Constitutional and/or fundamental rights, appeal or revision arising therefrom.
