Section 13(1) in Chhattisgarh State Legal Services Authority Regulations, 2003
(1)Any person desiring legal service for bringing or defending any action in the High Court may make an application in writing together with or without an affidavit in Form I to the Secretary. If the applicant is illiterate or is not in a position to sign the Secretary or an officer of the Committee may record his verbal submissions and obtain his thumb impression on the record and such record will be treated as his application.
