Section 11(1) in The Orissa Legal Aid to the Poor Rules, 1975
(1)Legal aid sanctioned in any case may be withdrawn by the District Magistrate on any or more of the following grounds, namely :(a)lack of diligence on the part of the person provided with such aid in pursuing the case;(b)improper conduct which shall include habitual involvement in litigation or conduct prejudicial to public order or public interest;(c)increase in income resulting in the cessation of his eligibility under Rule 3; and(d)evidence that his case is without merit or is false.
