Section 9 in District Legal Services Authorities (Amendment) Regulations, 2021
9. .
for regulation 10 the following shall be substituted , namely :( 1 )On receipt of an application for legal service mentioned in regulation 9 , the Secretary shall firstcause the eligibility of the applicant as per the provisions of the Act read with the rules , examinedand determined( 2 )If the applicant satisfies the eligibility criteria , the Secretary shall proceed to examine the merit ofthe application through the Evaluation Committee or by himself / herself in urgent matters . Inaddition , the Secretary shall be empowered to seek legal opinion , from one or more LSAs and / orSenior Advocates , in appropriate cases .( 3 )In case the applicant satisfies the eligibility criteria and also has merit in his applicant , the Secretaryshall proceed to decide the mode of legal service .( 4 )An application for the grant of legal services in any matter may be rejected by the EvaluationCommittee / Secretary for reasons to be recorded in writing , and the applicant will be informedimmediately of such rejection .( 5 )The applicant whose application for grant of legal services has been rejected may prefer an appealbefore the Chairperson for a decision .for sub - regulation ( 6 ) of regulation 10 shall be deleted .
