Section 38 in Chhattisgarh State Legal Services Authority Regulations, 2003
38.
If any difficulty arises in the interpretation of the Regulations then the decision of the Patron-in-Chief shall be final.Form I(Sub-regulation (1) of Regulation 1 and sub-regulation (1) of Regulation 26)AffidavitI, ........................ aged about....... years, son of/daughter of/wife of Shri............. resident of............. do hereby solemnly affirm and state as under :-(a)I belong to member of a Scheduled Castes/Scheduled Tribes.(b)I am a victim of trafficking in human beings or a beggar.(c)I am eligible for legal services as I am women/child.(d)I am mentally ill or otherwise disabled person.(e)I am person under circumstances of undeserved want being a victim of a mass disaster, ethnic violence, caste atrocity, flood, drought, earthquake or industrial disaster.I hereby agree that in the event of the Court passing a decree or order in my favour awarding cost to me or other monetary benefit or advantage, I shall repay by way of reimbursement to the Committee/District Authority all costs, charges and expenses incurred by the Committee/District Authority in giving me Legal Services I hereby also authorize the Secretary of the High Court Legal Services Committee/ District Authority to do all such acts and things as may be necessary for recovery or realization of the amount decreed or ordered to be paid to me and to reimburse the same for the above mentioned purpose.I hereby also declare that in case of any benefit under a decree or order granted in my favour the High Court/Court shall be at liberty to divert such amount to the Committee/District Authority as may have been incurred by the Committee/ District Authority in giving me legal service and I shall also supply true information to the Committee/District Authority in this regard.I agree that my case be listed before Lok Adalat in Hon'ble High Court/ Court, if at any stage it is considered by the Committee/District Authority that my matter can be reconciled or settled through Lok Adalat.ApplicantForm II(Sub-regulation (2) of Regulation 19 and sub-regulation (2) of Regulation 32)Undertaking-Cum-DeclarationI,............. aged about..... years son of/daughter of/wife of Shri.............. resident of.............. do hereby undertake and declare as under :-
