Section 21 in Orissa State Bar Council Legal Aid Rules, 1986
21. Appeal.
- In case where applications for legal aid are refused or granting of further legal aid is withdrawn by the Legal Aid Committee and in similar other situations the person aggrieved may appeal, if the decision is of a Sub-Committee to the District Legal Aid Committee and if the decision of the District Legal Aid Committee to the State Legal Aid Board within 15 days from the date of the receipt of the communication of such order to him and the District Legal Aid Committee or the State Legal Aid Board as the case may be shall dispose of such appeals as expeditiously as possible after giving the person concerned a hearing and the decision of the appellate body in that respect shall be final.
