Section 4 in The Rajasthan Legal Assistance (Scheduled Castes and Scheduled Tribes) Rules, 1969
4. Cases in which legal assistance may be provided.
- Legal assistance at the expenses of the Government may be provided in the following cases :-(a)Civil or revenue cases including execution proceedings in which the applicant is a party against any one not included in Schedule I and Schedule II.(b)Criminal cases, in which the applicant is a complainant against any one not included in Scheduled I and II.(c)Criminal cases, in which the applicant is an accused against a person other than the State included in Schedule I and II.(d)Other proceedings before any court or public officer or arbitrator in which the applicant is a party and a pleader is permitted.
