Section 24 in Rajasthan State Legal Services Authority Regulations, 1999
24. Cancellation of Certificate of Eligibility.
(1)The District Authority/Committee may either on its own motion or otherwise cancel the Certificate of Eligibility granted under regulation 21 in the following circumstances, namely-(a)in the event of being found that such person was possessed of sufficient means or the Certificate of Eligibility was obtained by misrepresentation or fraud;(b)in the event of any material change in the circumstances of such person;(c)in the event of any misconduct, misdemeanour or negligence on the part of such person in the course of receiving legal aid;(d)in the event of such person not co-operating with the District Authority/Committee or with the legal practitioner so assigned by the Committee/District Authority;(e)in the event of such person engaging a legal practitioner other than the one assigned by the Committee/District Authority;(f)in the event of death of such person except in the case of such proceedings where such proceedings survives through legal representative;(g)a report has been received from the advocate assigned to such person that he is not cooperating with the advocate or is guilty of misbehaviour towards the advocate and such report has been verified :Provided that no such Certificate of Eligibility shall be cancelled without giving due notice thereof to such person or to his legal representative in the event of his death, to show cause as to why the Certificate should not be cancelled.(2)Where the Certificate of Eligibility is cancelled on the ground set out in clause (a) above, the District Authority/Committee shall discontinue legal aid allowed and shall be entitled to recover from the aided person the amount of legal aid granted to him through Public Demands Recovery Act, if deemed necessary.
