Section 22 in Himachal Pradesh State Legal Services Authority Regulations, 1996
22. Duty of aided person.
(1)Every aided person or his representative shall attend the office of the Authority/ Committee as and when required by the Authority/Committee or by the legal practitioner rendering legal aid to him and shall furnish full and true information and shall make full disclosure to the legal practitioner concerned and shall attend the Court, as and when required, at his own expense.
