Section 21(2) in The Rajasthan Legal Aid Rules, 1984
(2)Where it appears to the Legal Aid Committee or the Chairman thereof that no provision has been made or that inadequate provision has been made in these rules in relation to any matter and that as a result thereof any difficulty or doubt arises in giving effect to these rules or any provision thereof in any case, the Committee or, as the case may be, the Chairman, shall make a reference to the High Court Legal Aid Committee.
