Section 17 in The Rajasthan Legal Assistance (Scheduled Castes and Scheduled Tribes) Rules, 1969
17. Legal assistance in pending cases.
- Legal assistance admissible under these rules may be granted even in cases pending during the current financial year in respect of which the applicant satisfies the Collector through the Distt. Probation and Social Welfare Officer or otherwise that he has incurred expenditure in condition therewith and has had no time for or was unable for other valid reasons from making an application before the commencement of the case.
