Section 18 in The Orissa State Legal Services Authority Regulations, 1996
18. Disposal of applications.
(1)On receipt of an application legal aid or advice, in the case of High Court Committee or District Authority, the Secretary and in the case of Taluk Committee the Chairman of the Taluk Committee shall scrutinise the application for the purpose of deciding whether the applicant is deserving of legal aid in accordance with provision of these regulations and for the purpose of arriving at such decision, he may require the applicant to submit further information as may be necessary and also discuss the matter personally with the applicant. The applications shall be processed as early as possible and preferably within one week.(2)The Legal Services Authority/Committee to which application is made shall consider the application and decide desirability of granting application and its decision to give or refuse legal aid shall be final.(3)Where it is decided not to give legal aid to an applicant, the reasons for not doing so shall be entered in the Register of applications maintained by the Authority/Committee and information in writing to that effect shall be communicated to the applicant.(4)No application for legal aid and advice shall be allowed, if the Authority/Committee satisfied that -(a)the applicant has knowingly made false statement or furnished false information as regards his means or place of residence; or(b)in a proceeding, other than the one relating to criminal prosecution, there is no prima facie case to institute or, as the case may be, to defend the proceeding; or(c)the application is frivolous or fictitious; or(d)the applicant is not entitled to the same under regulation 16 or any other provision these regulations; or(e)having regard to all the circumstances of the case, it is otherwise not reasonable grant it.
