Section 10(4) in The Rajasthan Legal Aid Rules, 1984
(4)Where the concerned Legal Aid Committee is satisfied that the applicant for the grant of legal aid is, due to sufficient reasons, not able to obtain a certificate from a responsible person as is required by sub-rule (1), it may, in lieu of such a certificate, obtain a declaration from the applicant to the effect that he is an eligible person for grant of legal aid. The decision of the concerned committee with regard to the eligibility of a person to the grant of legal aid shall be final.
