Section 8(2) in Orissa State Bar Council Legal Aid Rules, 1986
(2)An application for Legal Aid may be refused if the applicant or his or her spouse or children has or have approximate annual income, exceeding Rs. 6,000/- per annum and if it appears to the appropriate Legal Aid Committee to the Sub-Committee thereof that the applicant concerned can afford to proceed without Legal Aid and if it appears to such Committee or Sub-Committee that having regard to the circumstances of the cases it is not a fit and proper case for Legal Aid or it is, in its opinion unreasonable to render Legal Aid.
