Section 21(1) in The Jammu and Kashmir State Legal Services Authority Regulations, 1998
(1)Any person during legal aid or advice may make an application-cum-affidavit addressed to the Secretary to the Authority/Committee. But if the applicant is illiterate or not in position to fill in the particulars required in the application the Secretary or any other officer of the Committee or any legal practitioner whose name appears on the panel of legal aid lawyer of the Authority/Committee as the case may be shall gather the necessary particulars from the applicant and prepare the application on his-behalf sand after reading it out and explaining it to him obtain his signature or thumb mark on it.
