Section 5(3) in The M.P. Scheduled Castes (Legal Aid) Rules, 1963
(3)The Collector, to whom the application is made under sub-rule (1) or has been forwarded under sub-rule (2) shall, after making such summary enquiry as he deems fit, make an order sanctioning grant of the legal aid to the applicant, if he is satisfied that the applicant is entitled to such legal aid under these rules :Provided that if a certificate in Form A is produced, no enquiry shall be necessary as regards applicant's financial condition.
