Section 20 in The Jammu and Kashmir State Legal Services Authority Regulations, 1998
20. Legal aid not to be given in certain cases.
- Legal aid shall not be given in the following cases, namely :-(1)Proceedings wholly or partly in respect of-(a)defamations ; or(b)malicious prosecution ;(c)a person charged with contempt of court- proceedings.(2)Proceedings in relation to any elections ;(3)Proceedings incidental to any proceedings referred to in items (1) and (2) ;(4)Proceedings in respect' of economic offences and offences against social laws :Provided that the Chairman may in appropriate cases grant legal aid even in such proceedings for reasons to be recorded in writing.(5)Where a person seeking legal aid-(a)is concerned with the proceedings only in official capacity ; or(b)if a formal party to the proceedings, not materially concerned in the outcome of the proceedings and his interests are not likely to be prejudiced on account of the absence of proper representation.
