Section 13(3) in The High Court Legal Services Committee Regulations, 1997
(3)No application for Legal Aid, Legal Advice or Legal Services shall be allowed, if the Secretary is satisfied that :-(a)the applicant has knowingly made false Statement or furnished false information as regards his means or in respect of any other material fact; or(b)there is no prima facie case to institute or as the case may be, to defend the proceedings; or(c)the application is frivolous or vexatious; or(d)the applicant is not entitled to the same under these regulations; or(e)having regard to all the relevant facts and circumstances of the case, it is otherwise not expedient and reasonable to grant it :Provided that order of the Chairman shall be obtained before an application is disallowed in any of the aforesaid clauses.
