Section 23(1) in The Jammu and Kashmir Legal Services Authorities Rules, 1998
(1)On receipt of an application cum-affidavit, the Member Secretary, the Secretary or the Chairman of the Authority or the Committee, as the case may' be; shall scrutinize the application for the purpose of deciding whether the applicant is entitled to get legal services in accordance with the provisions of these rules, and for the purpose of arriving at such a decision he may, if necessary and required, give personal hearing to the applicant but in doing so, the Member- Secretary, the Secretary or the Chairman of the Authority or the Committee as the case may be shall have regard to the fact that the applicant is a poor person or belongs to a weaker section of the society and deserved to be assisted. The application shall be processed as early as possible and preferably within fifteen days of its receipt.
