Section 22 in The Jammu and Kashmir State Legal Services Authority Regulations, 1998
22. Certificate of eligibility.
(1)Where an application for legal aid or advice is allowed the Secretary of the Authority/Committee shall issue a certificate of eligibility to the applicant entitling him to legal aid or advice in respect of the proceedings concerned. The certificate shall be in shape of "Form C" annexed herewith.(2)In case the legal aid is withdrawn, the lawyer to whom the case is assigned and the court/tribunal before which the case is pending shall be informed accordingly in writing.
