Section 19 in The Orissa State Legal Services Authority Regulations, 1996
19. Certificate of Eligibility.
(1)Where an application for legal aid or advice is allowed, Secretary of the Authority/Committee shall issue a Certificate of Eligibility in Form B to C applicant entitling him to legal aid or advice in respect of the proceeding concerned.(2)The Certificate of Eligibility shall stand cancelled if the legal aid is withdrawn and lawyer to whom the case of the applicant is assigned as also the Court before which the case pending shall be informed accordingly in writing.
