Section 25 in The Maharashtra State Legal Aid and Advice Board Rules, 1981
25. Procedure for receipt and disposal of applications for legal aid and advice.
(1)Any person eligible for legal aid and advice may make an application for such legal aid and advice in the prescribed Form. If the application is not in the prescribed form or omits to give necessary details or information, it shall be the duty of the member of the Committee receiving the application to get the necessary information from the applicant or to assist the applicant in giving all the information necessary in consonance to the prescribed Form.(2)The application for legal aid or advice shall be in writing and signed by the applicant. An application may be made for providing legal aid and advice to some other person in whom the applicant is interested if such a person is unable or incapacitated from making the application.(3)The application shall ordinarily be presented in the office of the Committee or at other centre during the office hours and on days prescribed for receipt of application. However any member of the Committee or any other organisation interested in the programme of free legal aid and advice may receive such an application and forward it to the Member-Secretary of the Committee.(4)On receipt of application from the applicant, the person receiving the application may after obtaining any further information or details considered necessary may process the application.(5)An application for legal aid and advice, if not in the prescribed Form, shall contain all the necessary details and information to enable the committee to decide the nature of aid and advice to be given to the applicant.
