Section 13 in The Rajasthan Legal Assistance (Scheduled Castes and Scheduled Tribes) Rules, 1969
13. Agreement to be executed by person assisted.
- (i) A person, whose application for legal assistance has been granted, shall be required by the Distt. Probation and Social Welfare Officer to execute an agreement in form given in Schedule VI to these rules, to the effect that :-(a)If he receives any sum whether as costs, damages otherwise or any property under the decree or orders of the court in the proceedings in respect of which he is to receive assistance as aforesaid, he shall repay to the Government the expenses incurred by the Government by way of assistance including engagement of pleader and other incidental expenses incurred under rule 11 not exceeding the sum of value of the property received under the decree or order.(b)If the grant of assistance is cancelled under rule 14 he shall repay the whole of the expenses incurred by the Government.(c)If the person receiving legal assistance refuses or fails to repay the money mentioned in sub-paras (a) and (b) above, it shall be recoverable under the Rajasthan Public Demands Recovery Act, 1952.(ii)The pleader appointed to appear for such persons should pay the stamps duty leviable in respect of the agreement and include the amount thereof in the bill of fees and other expenses submitted by him under rule 15.
