Section 26 in The Maharashtra State Legal Aid and Advice Board Rules, 1981
26. Scrutiny of applications.
(1)As soon as an application is received it shall be entered in the register of applications and the number shall be endorsed on the application. The applicant shall be given receipt of acknowledgement and the date or time when the applicant may appear or meet the Advocate to whom the case is referred shall be intimated to the applicant. An endorsement to that effect shall be made on the application about the applicant having been so informed.(2)If any document is required to be produced by the applicant or any documents are necessary for inspection or scrutiny to enable the Advocate on the panel to form opinion, the applicant may be asked to produce the document if he has in his possession that document or applicant may be asked to obtain copies. If the applicant is not in a position to obtain any document or produce the documents and the same are essential for consideration of the case of the applicant for aid or advice, the Advocate on the panel shall requisition necessary funds for obtaining such document or copies, to the Secretary of the Committee in the prescribed Form indicating the approximate cost for obtaining such documents. In every case where advice or opinion cannot be arrived at without consulting documents which are not in possession of the applicant, the Advocate on the panel may take inspection of the relevant records for processing that matter without waiting for obtaining the copies of the documents, expenses for inspection of the records, in such cases, shall be provided by the Member-Secretary of the Committee on requisition by the Advocate on the panel.
