Section 17 in The Supreme Court Legal Services Committee Regulations, 1996
17. Duties of aided person.
(1)A person seeking legal services shall comply with any requisition or direction that may be made upon him by the Secretary of the Committee or any of its members from the date the application for legal services is made till he enjoys the legal services granted to him.[* * *] [Omitted by Notification No. G.S.R. 150(E), dated 2nd February, 2000 (w.e.f. 22nd February, 2000)](3)Every aided person or his representative shall attend the office of the Committee as and when required by the Committee or by the legal service advocate rendering legal aid to him and shall furnish full and true information and shall make full disclosure to the legal service advocate concerned and shall attend the Court, as and when required, at his own expense.
