Section 32 in The Maharashtra State legal Aid and Advice Scheme, 1979
32. Cancellation of Certificate of Eligibility.
- The Committee may either on its own motion or otherwise cancel the Certificate of Eligibility granted under clause 26 in the following circumstances, namely :-(a)in the event of it being found that the Certificate of Eligibility was obtained 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, mis-demeanour 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 legal practitioner assigned by the Committee;(e)in the event of the aided person engaging a legal practitioner other than the one assigned by the Committee;(f)in the event of death of the aided person, except in the case of civil proceedings where the right or liability survives:(g)in the event of externment under any law for the time being in force, of the aided person, from the area or place of his residence or business :Provided that, no such Certificate of Eligibility shall be cancelled without giving due notice thereof to the aided person or to his legal representatives in the event of his death, to show cause as to why the Certificate should not be cancelled.
