Section 2 in The M.P. Scheduled Castes (Legal Aid) Rules, 1963
2. Definitions.
- In these rules, unless the context otherwise requires,-(a)"Aided person" means a member of the Scheduled Castes to whom legal aid is granted under these rules;(b)"Indigent person" means a member of a Scheduled Caste who holds land assessed to land revenue or rent not exceeding forty rupees in the aggregate, and who has no other source of income, or whose gross annual income, from whatever source derived does not exceed in the aggregate the sum of twelve hundred rupees:Explanation :- For the purposes of this clause, the subject matter of the dispute in respect of which legal aid is sought shall not be taken into consideration.(c)"Legal Aid" means the aid given by the State to an indigent member of the Scheduled Castes in all or any of the forms as specified in Rule 3 of these rules;(d)"Legal Practitioner" means any person entitled to practise in any of the Courts of Madhya Pradesh under the law for the time being in force relating to Legal Practitioners;(e)"Scheduled Castes" means the Scheduled Castes specified in the Constitution (Scheduled Castes) Order, 1950, in relation to the State of Madhya Pradesh.
