Section 10 in The High Court Legal Services Committee Regulations, 1997
10. Refusal to provide Legal Aid, Legal Advice or Legal Services.
(1)Legal Aid, Legal Advice or other Legal Services may be refused :-(a)to a person in a case of Contempt of Court;(b)to a person in proceedings relating to any election;(c)in proceedings under Immoral Traffic (Prevention) Act, 1956 except to a victim of trafficking in human beings;(d)in proceedings under the Protection of Civil Rights Act, 1955 except to a person who is subjected to any disability under this Act;(e)to a person accused of an offence committed under the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989.(2)Legal Services may also be refused in respect of a case of defamation or malicious prosecution where the Secretary is satisfied that it is a suitable case for such refusal in the totality of facts :Provided that reasons for refusing legal services shall be recorded in writing and order of the Chairman shall be obtained before the Legal Services are refused under these regulations.
