Section 18 in Himachal Pradesh State Legal Services Authority Regulations, 1996
18. Application for legal aid or advice.
(1)Any person desiring legal aid or advice may make an application addressed to the Secretary of the Authority/Committee. But if the applicant is illiterate or not in a position to fill in the particulars required in the application, the Secretary or any other officer of the Committee or any legal practitioner whose name appears on the panel of Legal aid lawyer of the Authority/ Committee, as the case may be, shall gather the necessary particulars from the applicant and prepare the application on his behalf and after reading it out and explaining it to him, obtain his signature or thumb mark on it.(2)The Authority/Committee shall maintain a register of applications wherein all applications for legal aid and advice shall be entered and registered and the action taken on such applications shall be noted against the entry relating to each such application.
