(1)Where in a case it appears to the Legal Aid Committee that any person not being an eligible person should be granted legal aid in view of his special circumstances, the Committee may grant legal aid to him in its discretion.(2)Where it appears to the Legal Aid Committee or the Chairman thereof that no provision has been made or that inadequate provision has been made in these rules in relation to any matter and that as a result thereof any difficulty or doubt arises in giving effect to these rules or any provision thereof in any case, the Committee or, as the case may be, the Chairman, shall make a reference to the High Court Legal Aid Committee.(3)In case of a Legal Aid Committee constituted in a tribal area, its Chairman may make a reference to the Commissioner. Tribal Area Development, in matters of any difficulty or doubt arising in any case of legal aid.(4)The High Court Legal Aid Committee of the Commissioner, Tribal Area Development, as the case may be, may, on receipt of any such reference, issue such instruction and directions in relation to such matter having regard to the facts and circumstances of the proceeding and the Legal Aid Committee shall act according to such directions.(5)The Rajasthan Legal Aid Board shall function under the general guidance of the Advisory Board and shall carrying-out such instructions as the Advisory Board may issue from time to time.(6)The Executive Chairman may organise para-legal clinics in accordance with the instructions and guidelines received from the Advisory Board from time to time and may provide funds to such clinics.
