Section 19 in The Haryana State Legal Service Authority Rules, 1995
19. Entitlement to Legal Service.
- Any citizen of India whose annual income from all sources does not exceed Rs. 18,000 (Rupees eighteen thousand only) or such higher amount as may be notified by the State Government from time to time, shall be entitled to legal services under clause (h) of Section 12 of the Act :Provided that the State Legal Services Authority, High Court Legal Services Committee, District Legal Services Authority and the Sub-Divisional Legal Services Committee, as the case may be, may grant legal services to any other person irrespective of his income :-(a)To a member of Scheduled Caste or Scheduled Tribe or Backward Classes;(b)To a victim of trafficking in human beings or begar as referred to in Article 23 of the Constitution;(c)to a woman;(d)To a child, i.e., person who has not attained the age of 18 years or if he is under the guardianship under the Guardians and Wards Act, 1890 the age of 21 years :(e)To a mentally ill or otherwise disabled person;(f)To a person, under circumstance of undeserved want such as being victim of a mass disaster, ethnic violence, caste atrocity, flood, drought, earthquake or industrial disaster; or(g)To an industrial workman; or(h)To a person in custody, including custody in a protective home within the meaning of clause (g) of Section 2 of the Immoral Traffic (Prevention) Act, 1956, or in a juvenile home within the meaning of clause (j) of Section 2 of the Juvenile Justice Act, 1986; or(i)To a person, in a psychiatric or clause (g) of Section 7 of the Mental Health Act, 1987 ; or(j)In a test case, the decision of which is likely to effect cases of numerous other persons belonging to the poor and weaker sections of the society; or(k)To a person, in a special case, which for reasons to be recorded, in writing is considered otherwise deserving of legal service where the means test is not satisfied; or(l)To a person in the case where the High Court or the Supreme Court provides legal service under any order in that case legal service would be deemed to have been provided by the Authority/Committee in relaxation of all the conditions laid down in this rule; or(m)To a person in case of public interest litigants.
