Section 16 in The High Court Legal Services Committee Regulations, 1997
16. Cancellation of certificate of eligibility.
(1)The Committee may either on its own motion or otherwise cancel the certificate of eligibility granted under Regulation 15 in the following circumstances, namely :-(a)in the event of being found that the certificate of eligibility was obtained by the aided person by misrepresentation or fraud;(b)in the event of any material change in the circumstances of the aided person;(c)in the event of any misconduct, misdemeanour or negligence on the part of the aided person in the course of receiving legal aid;(d)in the event of the aided person not co-operating with the Committee or with the advocate provided by the Committee;(e)in the event of the aided person engaging an advocate at his own expense who in the opinion of the Secretary can suitably look after the matter;(f)in the event of death of the aided person except in the case of civil proceedings where the right or liability survives; in such event Legal Aid may be continued where the legal representative is also eligible for such aid.(2)No certificate of eligibility shall be cancelled under clause (1) without giving due notice to the aided person or to his legal representative in the event of his death to show cause as to why the certificate should not be cancelled.(3)Where the certificate of eligibility of aided person is cancelled under sub-regulation (1), Legal Aid, Legal Advice or Legal Services shall be discontinued and the amount already given for such Legal Aid, Legal Advice or Legal Service may be recovered in full or part as may be decided by the Secretary with the approval of the Chairman.
