Section 20(1) in Rajasthan State Legal Services Authority Regulations, 1999
(1)On receipt of an application for legal aid or advice, in the case of High Court Committee or District Authority, the Secretary and in the case of Taluk Committee, the Chairman of the Taluk Committee shall scrutinise the application for the purpose of deciding whether the applicant is eligible for grant of legal services in accordance with the provisions of these Regulations and the Act and the Rules thereunder for the purpose of arriving at such decision, he may require the applicant to submit further information as may be necessary and also discuss the matter personally with the applicant. The application shall be processed as early as possible and preferably within one month.
