Section 5(5) in M.P. Samaj Ke Kamjor Vargon Ke Liye Vidhik Sahayata Tatha Vidhik Salah Niyam, 1977
(5)If, during the process of the work being done by the Panel Legal Practitioner, under sub-rules (1), (2), (3) and (4) or otherwise, he finds that it is a case wherein any question of law is involved, he shall examine whether there is a prima facie case in favour of the applicant or not.
