Section 28 in Chhattisgarh State Legal Services Authority Regulations, 2003
28. Application for Legal Services.
(1)Any person desiring legal service for bringing or defending any action in a Court within the District may make an application in writing together with or without an affidavit in Form I to the Secretary. However, if the applicant is illiterate or is not in a position to sign, the Secretary shall record his verbal submissions and obtain his thumb impression on the record and such record will be treated as his application.(2)The District Authority shall maintain a register of applications wherein all applications for legal service shall be entered and registered datewise and the action taken on such applications shall be noted against the entry relating to such applications.
