Section 25(1) in The Maharashtra State legal Aid and Advice Scheme, 1979
(1)On receipt of an application under clause 24, the Member-Secretary or a lawyer on the Panel of Legal Practitioners, who is assigned the particular duty, shall scrutinise the application for the purpose of deciding whether the applicant is deserving of legal aid in accordance with the provisions of this Scheme and for the purpose of arriving at such decision he may require the applicant to supply further information as may be necessary and also discuss the matter personally with the applicant and in doing so he shall have regard to the fact that the applicant belongs to a weaker section of the community and is required to be assisted even in the matter of obtaining legal aid. The application shall be processed as early as possible and preferably within fifteen days.
