Section 6 in The Rajasthan Legal Assistance (Scheduled Castes and Scheduled Tribes) Rules, 1969
6. Disposal of application.
- (i) The Distt. Probation and Social Welfare Officers, on receipt of an application after a summary enquiry to be finished within 16 days, shall pass orders on the application. The application shall not be granted unless he satisfies himself about the following:-(a)The eligibility of the applicant under rule 3:(b)Whether the case is covered by rule 4;(c)Whether the case of applicant to be put before the court is prima facie a just one;(d)Whether the applicant's financial position is such that he deserves assistance from the State funds; and(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.
