Section 9 in The High Court Legal Services Committee Regulations, 1997
9. Criteria for giving Legal Services.
(1)Legal Aid, Legal Advice or other Legal Services may be provided by the Committee in matters before the High Court or Central Administrative Tribunal at Allahabad and Lucknow and Board of Revenue at Allahabad and Lucknow or any other Authority constituted under any Law, other than District Courts to exercise judicial or quasi-judicial functions at Allahabad.(2)A person shall be entitled to Legal Aid, Legal Advice and other Legal Services if that person is :-(a)a member of a Scheduled Caste or Scheduled Tribe; or(b)a victim of trafficking in human beings or begar as referred to in Article 23 of the Constitution of India ; or(c)a woman or a child ; or(d)a mentally ill or otherwise disabled person ; or(e)a person under circumstances of undeserved want, such as being a victim of a mass disaster, ethnic violence, caste atrocity, flood, drought, earthquake or industrial disaster; or(f)an industrial workman; or(g)in custody, including custody in a protective home within the meaning of clause (g) of Section 2 of the Immoral Traffic (Prevention) Act, 1956 or in a Juvenile Home within the meaning of clause (1) of Section 2 of the [Juvenile Justice Act, 1986] [See now the Juvenile Justice (Care and Protection of Children) Act, 2000 (Act No. 56 of 2000).], or in a psychiatric Hospital or Psychiatric Nursing Home within the meaning of clause (g) of Section 2 of the Mental Health Act, 1987; or(h)in receipt of annual income from all sources up to rupees twelve thousand or other higher amount, as may be fixed, from time to time, under Rule 16 of the Rules.
