Section 13(2) in The Rajasthan Legal Aid Rules, 1984
(2)Where the Committee allows the application, the Secretary or the member of the committee authorised by the Chairman or in the absence of such Secretary or Member, the Chairman of the Committee shall issue a certificate of eligibility to the applicant entitling him to legal aid in respect of the proceedings concerned. The Certificate shall contain all the relevant particulars relating to the grant of legal aid to the applicant and shall be given in the form specified in Schedule B appended to these rules.
