Section 8 in The Orissa Legal Aid to the Poor Rules, 1975
(8)[ (a) In the case of an under-trial prisoner an application for legal aid shall be made or cause to be made through the Superintendent of the concerned jail and addressed to the District Magistrate giving full details of the case and supporting documents, if any.] [Inserted vide Notification No. 9032-LAP/1.6.1979.](b)The provisions of Sub-rule (3) shall not apply to an application referred to in this sub-rule.(c)The application by or an behalf of an under-trial prisoner for legal aid shall be disposed of within two weeks of its receipt by the District Magistrate.
