Section 23 in Himachal Pradesh State Legal Services Authority Regulations, 1996
23. Cancellation of Certificate of Eligibility.
- The Authority/Committee may either on its own motion or otherwise cancel the Certificate of Eligibility granted under regulation 20 in the following circumstances, namely :-(a)in the event of being found that the aided person was possessed of sufficient means or the Certificate of Eligibility was obtained by misrepresentation or fraud;(b)in the event of any material change in the circumstances of the aided person;(c)in the event of any misconduct, misdemeanor or negligence on the part of the aided person in the course of receiving legal aid;(d)in the event of the aided person not co-operating with the Committee or with the legal Practitioner assigned by the Committee/Authority.(e)in the event of the aided person engaging a legal practitioner other than the one assigned by the Committee/Authority.(f)in the event of death of the aided person, except in the case of civil proceedings where the right of survives;(g)a report has been received from the advocate assigned to the legally aided person that the legally aided is not co-operating with the advocate assigned to him or is guilty of misconduct towards the advocate and such report has been verified by the Chairman of the Legal Services Committee/ Authority :Provided that, no such Certificate of Eligibility shall be cancelled without giving due notice thereof to the aided persons or to his legal representatives in the event of his death, to show cause as to why the Certificate should not be cancelled.(2)Where the Certificate of Eligibility is cancelled on the grounds set out in clause (a) above, the Authority/Committee shall discontinue legal aid allowed and shall be entitled to recover form the aided person the amount of legal aid granted to him.
