Section 23(4) in Punjab State Legal Services Authorities Rules, 1996
(4)No legal service shall be allowed to continue after the legal service is granted, if the authority or the committee is satisfied that, -(a)the applicant has knowingly made false statement or has furnished false information as regards his eligibility;(b)in legal proceedings 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 case;(c)the application is frivolous and fictitious or the applicant is not entitled to the same under the provisions of these rules; or(d)having regard to all the circumstances of the case, it is otherwise not reasonable to grant it.
