Section 19(4) in Himachal Pradesh State Legal Services Authority Regulations, 1996
(4)No application for legal aid or advice shall be allowed, if the Authority/Committee is 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 17 or any other provision of these regulations; or(e)having regard to all the circumstances of the case, it is otherwise not reasonable to grant it.
