Section 8(1) in Orissa State Bar Council Legal Aid Rules, 1986
(1)Legal Aid may be given to a person applying for Legal Aid in the form and manner prescribed for the purpose of asserting denying or disputing a claim or a charge a right to any movable or immovable property or for instituting or defending a suit, Legal proceedings, Civil or Criminal or any appeal or revision arising therefrom or from any interlocutory orders in such cases, within the jurisdiction of the State Bar Council, and whose financial means and position is, in the opinion of a Legal Aid Committee or the Subcommittee thereof absolutely in sufficient to defray the expenses of the litigation or part thereof to meet, bear and pay the costs of engaging an Advocate, Solicitor, Pleader, or legal practitioner as the case may be. He must state in his applications that he has not applied to or obtained from any other Legal Aid Committee or any other Authority. Legal Aid in respect of the same cause of action. He shall also state in his application as to whether he applied previously and whether such applications was refused by any such Committee or Authority.
