Section 11 in The Orissa Legal Aid to the Poor Rules, 1975
11. Withdrawal of legal aid.
(1)Legal aid sanctioned in any case may be withdrawn by the District Magistrate on any or more of the following grounds, namely :(a)lack of diligence on the part of the person provided with such aid in pursuing the case;(b)improper conduct which shall include habitual involvement in litigation or conduct prejudicial to public order or public interest;(c)increase in income resulting in the cessation of his eligibility under Rule 3; and(d)evidence that his case is without merit or is false.(2)It shall be the duty of legal practitioner to bring, as soon as possible, to the notice of the District Magistrate cases of the nature referred to above.
