Section 12 in Delhi Legal Services Authority Regulations,2002
12. Criteria for giving Legal Services
Every person who has to file or defend a case shall be entitled to legal services if that person is:-(a)a member of a Scheduled Caste or Scheduled Tribes;(b)a victim of trafficking in human beings or begar as referred to in Art. 23 of the Constitution;(c)a woman or a child;(d)a person with disability as defined in clause (i) of Section 2 of the Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation, Act), 1995;(e)a person under circumstances of undeserved want such as being a victim of a mass disaster, ethnic violence, caste atrocity, flood, drought, earthquake or industrial disaster; or(f)an industrial workman; or(g)in custody, including custody in a protective home within the meaning of Cl.(g) of Section 2 of the Immoral Traffic (Prevention) Act, 1956, or in a juvenile home within the meaning of clause (j) of the Juvenile Justices Act, 1986 or in a psychiatric hospital orpsychiatric nursing home within the meaning of Clause (g) of Section 2 of the Mental Health Act, 1987; or(h)in receipt of annual income less that Rupees Twenty Five Thousand or other higher amount as may be fixed under Rule 17 of the Delhi Legal Services Authority Rules, 1996.Provided that the Legal Services Authority or Committee may grant legal aid :(i)In a case of great public importance; or(ii)In a test case, the decision of which is likely to affect weaker sections of the community; or(iii)In any case, which for reasons to be recorded in writing is considered by the Executive Chairman or the Chairman to be deserving of legal aid even where the means test is not satisfied.
