Section 2 in M.P. Samaj Ke Kamjor Vargon Ke Liye Vidhik Sahayata Tatha Vidhik Salah Niyam, 1977
2.
Application for legal assistance or legal advice under sub-section (1) of Section 38 shall contain particulars of the applicant and his legal problem with an endorsement from one of the following persons to the effect that the applicant satisfies the eligibility test laid down in Section 33, namely :-(a)Member of Parliament;(b)Member of Legislative Assembly;(c)Member of the Board or a Committee;(d)Any Gazetted Officer of the State;(e)Revenue Officer;(f)Sarpanch of Gram Panchayat;(g)An office bearer of an institution established or constituted with the object of welfare and uplift of the members of Scheduled Castes and Scheduled Tribes and registered under the Madhya Pradesh Society Registrikaran Adhiniyam, 1973 (No. 44 of 1973).
