Section 25(2) in The Maharashtra State legal Aid and Advice Scheme, 1979
(2)The decision of the Member-Secretary or the lawyer on the Panel of Legal Practitioners, who scrutinizes the application as provided in sub clause (1) above, to give legal aid shall be final, subject to confirmation by the Committee at its next meeting. If the Member-Secretary or the lawyer concerned is of the opinion that the applicant is not deserving of legal aid, he shall place the matter before the Committee whose decision shall be final.
