(1)Where an undertrial inmate is not represented by a pleader in the case or cases in which he is detained and, on submission of application by the undertrial inmate expressing his inability to engage a pleader, where it appears to the Superintendent of the prison that the inmate is, for good reason, unable to engage a pleader to exercise his right to be released on bail or on his own bond under the relevant provisions of law or to be defended in the trial of such case or cases, the Superintendent shall refer the name and particulars of such undertrial inmate to the Secretary of the District Legal Services Authority constituted under section 9 of the Legal Services Authorities Act, 1987 (Central Act 39 of 1987) for providing legal services at the expense of the State.(2)Where a convicted inmate makes an appeal or an application for revision, and where it appears to the Superintendent of the prison that the inmate is, for good reason, unable to engage a pleader to represent him in the appellate or revisional court, the Superintendent shall cause a prayer to be made by such inmate for assigning a pleader for him at the expense of the State and immediately forward such prayer to the appellate or revisional court, as the case may be.
