Section 19 in The Maharashtra State legal Aid and Advice Scheme, 1979
19. Eligibility for legal aid and advice.
- Legal aid or advice may be given to all persons who are bona fide residents of the State of Maharashtra and whose total annual income from all sources whether in cash or in kind or partly in cash and partly in kind, does not exceed rupees [6000] [The figure '6000' were substituted for the figures '5000' by G. N., L. & J. D., No. LAB- 1084/(153)-XIV, dated 17th July, 1984, clause 11(1).] :[Provided that, the limitation as to annual income shall not apply to the parties belonging to Scheduled Castes, Scheduled Tribes, Vimukta Jatis, Nomadic Tribes, Nav Budhas, women and children ;Provided further that, the limitation as to annual income shall not apply to the parties having disputes relating to motor vehicle accidents claims :] [These provisos were substituted for the original by G. N., L. & J. D., No. LAB-1086/(65)-XIV, dated 10th July, 1986, clause 11.][Provided further that, when the cause of action has arisen within the limits of Maharashtra State the applicant seeking legal aid shall be deemed to be the bona fide resident of the State of Maharashtra :] [This proviso was inserted by G. N., L. & J. D., No. LAB-1084/(153)-XIV, dated 17th July, 1984, clause 11(2).][Provided also that,] [These words were substituted for the original, by G. N., L. & J. D., No. LAB-1084/(153)-XIV, dated 17th July, 1984, clause 11(3).] the Committee may grant legal aid,(i)in cases of great public importance;(ii)in a test case, the decision of which is likely to affect cases of numerous other persons belonging to the weaker sections of the community; or(iii)in a special case, which for reasons to be recorded in writing, is considered otherwise deserving of legal aid even where the means test is not satisfied.
