Section 14 in The Rajasthan Legal Assistance (Scheduled Castes and Scheduled Tribes) Rules, 1969
14. Cancellation of assistance.
(a)The Distt. Probation and Social Welfare Officer may cancel the grant of assistance under these rules to any persons, if after giving such person an opportunity of hearing he is satisfied that such person:-(i)has within two months before he asked for legal assistance, disposed of any property fraudulently or in order to be able to seek assistance; or(ii)has entered into an agreement with reference to the subject matter of suit under which any other person has obtained an interest in such subject matter, or(iii)does not take any active interest in the proceedings or does not prosecute them with due diligence, or(iv)has made a compromise on the subject matter out of court without consulting the Social Welfare Department.(b)A cancellation of assistance under sub-rule (a) shall forthwith be communicated to the pleader concerned and no further expenses to be incurred by him (whether as T.A. or as money paid for the court fees) or by the State Government provided that no order under this section shall be made without notice to the party concerned.Note:- (1) The fees paid by the State to the pleader will be recovered from the party under rule 13.(2)A copy of every order of cancellation under this rule should be sent to the collector.(c)If the grant of assistance is cancelled under rule 14 (a) the applicant may appeal against such cancellation to the Collector who may pass such orders as he thinks fit under the rules. Such an application shall be submitted within one month from the date of communication of the order of the District Probation and Social Welfare Officer.
