Section 8(3) in M.P. Samaj Ke Kamjor Vargon Ke Liye Vidhik Sahayata Tatha Vidhik Salah Niyam, 1977
(3)The District Committee shall cause a report to be prepared which shall contain information on the following points, namely :-(i)whether the applicant fulfills the requirements of eligibility laid down in Section 33 and the category under which he falls;(ii)whether the applicant had applied for legal advice and if so, whether he had acted according to legal advice;(iii)whether during the course of the legal advice the applicant cooperated with District Committee in its re-conciliatory effort and that the failure was not attributable to him.
