Section 3 in M.P. Samaj Ke Kamjor Vargon Ke Liye Vidhik Sahayata Tatha Vidhik Salah Niyam, 1977
3.
Where a person desiring legal assistance or legal advice is unable to write an application for the purpose himself, a certificate from one of the persons specified in Rule 2 certifying the eligibility of the person concerned for legal assistance or legal advice under Section 33 and stating the legal problem wherefore legal assistance or legal advice is required shall be sufficient for giving legal assistance or legal advice as the case may be, by the District Committee :Provided that an oral request made by such person for giving legal assistance or legal advice may be entertained by the District Committee if the District Committee is satisfied that such person fulfills eligibility test under Section 33.
