Section 9(2) in The Maharashtra State legal Aid and Advice Scheme, 1979
(2)[ Whenever any person seeking legal aid approaches the committee and after due counselling the committee is of the opinion that he is eligible for legal aid and his case is fit to be considered by the Conciliation Cell, it shall refer the matter to the Conciliation Cell and the Cell shall issue notice to the opposite party and try to bring about the conciliation between the parties :Provided that,-(a)If the settlement suggested by the Conciliation Cell is not accepted by the applicant or the opposite party or by both; or(b)the Conciliation Cell is unable to bring about a settlement within the period of one month from the date of reference of the dispute to it;then the applicant shall immediately be granted requisite legal aid for redressing his grievances] [Sub-clause (2) was substituted for the original by G. N., L. & J. D. No. LAB-1086/ (65)-XIV, dated 10th July, 1986, clause 8.]
