Section 13 in The High Court Legal Services Committee Regulations, 1997
13. Disposal of Applications.
(1)On receipt of an application for Legal Aid, Legal Advice or Legal Services the Secretary shall scrutinise the application to satisfy himself that the same is in order as regards eligibility and other requirements of the rules and regulations and wherever warranted the applicant may be required to submit further information as may be necessary.(2)The Secretary shall consider the application and pass necessary order for granting or refusing to provide Legal Aid, Legal Advice or other Legal Services :Provided that where it is proposed to disallow the application, reasons for so doing shall be duly recorded in the register of applications maintained in the Committee :Provided further that the order of the Chairman shall be obtained before a person is denied Legal Aid, Legal Advice or Legal Services.(3)No application for Legal Aid, Legal Advice or Legal Services shall be allowed, if the Secretary is satisfied that :-(a)the applicant has knowingly made false Statement or furnished false information as regards his means or in respect of any other material fact; or(b)there is no prima facie case to institute or as the case may be, to defend the proceedings; or(c)the application is frivolous or vexatious; or(d)the applicant is not entitled to the same under these regulations; or(e)having regard to all the relevant facts and circumstances of the case, it is otherwise not expedient and reasonable to grant it :Provided that order of the Chairman shall be obtained before an application is disallowed in any of the aforesaid clauses.
