Section 12(2) in The Rajasthan Legal Aid Rules, 1984
(2)The Committee shall reject the application where it is satisfied, after such inquiry as it thinks fit,-(a)that the applicant has knowingly made false statements or furnished false information as regards material particulars, or(b)that the applicant has entered into any agreement, with reference to the subject of the proceedings concerned, under which any other person has obtained interest in such subject matter, or(c)that in a proceeding other than the one relating to criminal prosecution, there is no [prima facie] case to institute, or defend the case may be, or(d)that the application is frivolous or vexatious or it is otherwise not reasonable, having regard to all the circumstances of the case, tog rant legal aid to the applicant.
