Section 20 in Chhattisgarh State Legal Services Authority Regulations, 2003
20. Withdrawal of Legal Services.
(1)The Committee may either on its own motion or otherwise, withdraw legal services granted to any aided person in the following circumstances, namely :-(a)in the event of it being found that the aided person was possessed of sufficient means or that he obtained legal service by misrepresentation or fraud;(b)in the event of any material change in the circumstances of the aided person;(c)in the event of any misconduct, misdemeanour or negligence on the part of aided person in the Court of receiving legal services;(d)in the event of the aided person not co-operating with the Committee or with the Legal Service Advocate assigned by the Committee;(e)in the event of the aided person engaging a legal practitioner other than the one assigned by the Committee;(f)in the event of death of the aided person, except in the case of civil proceedings where the right or liability survives;(g)in the event of the application for legal service or the matter in question is found to be an abuse of the process of law or of legal service :Provided that legal services shall not be withdrawn without giving due notice thereof to the aided person or to his legal representatives in the event of his death to show cause as to why the legal service should not be withdrawn :Provided further that no notice shall be necessary for withdrawal of legal service under clause;(h)on the recommendation of the Court concerned where matter is pending.(2)Where the legal services are withdrawn on the grounds set out in Cl. (a) of sub-regulation (1) the Committee shall be entitled to recover from the aided person the amount of legal service granted to him.Chapter-V General
