Section 20(4) in Rajasthan State Legal Services Authority Regulations, 1999
(4)No application for legal aid or advice shall be allowed if the District Authority/Committee is satisfied that-(a)the applicant has knowingly made false statement or furnished false information regarding case or his means or place of residence; or(b)in the case of contemplated Civil, Criminal or Revenue or any other matter proposed to be initiated in a Court of Law, the applicant (in case of plaintiff, complainant, or petitioner only), there is no prima-facie case to initiate such proceedings; or(c)the applicant is not entitled to the same under Section 12 or any other provision of law or the Act and the rules framed thereunder; or(d)having regard to all the circumstances of the case it is otherwise not just and reasonable to grant it.
