Section 13(2) in The High Court Legal Services Committee Regulations, 1997
(2)The Secretary shall consider the application and pass necessary order for granting or refusing to provide Legal Aid, Legal Advice or other Legal Services :Provided that where it is proposed to disallow the application, reasons for so doing shall be duly recorded in the register of applications maintained in the Committee :Provided further that the order of the Chairman shall be obtained before a person is denied Legal Aid, Legal Advice or Legal Services.
