Section 6(e) in The Rajasthan Legal Assistance (Scheduled Castes and Scheduled Tribes) Rules, 1969
(e)Whether the facts mentioned in the application are correct.(ii)If the application for grant of legal assistance is not granted, the copy of the order of rejection shall be furnished to the applicant within 15 days from the date of such order.(iii)If an application is rejected under Rule (6) (i) the applicant may appeal against such rejection to the Collector who shall pass such order as he thinks fit under the rules. Such an application shall be submitted within one month from the date of communication of the order of the Distt. Probation and Social Welfare Officer.(iv)The applicant shall be entitled to get, on demand a copy of the order of rejection under rule (6) (i) free of cost from the Distt. Probation and Social Welfare Officer.
