Section 25(1) in The Maharashtra State Legal Aid and Advice Board Rules, 1981
(1)Any person eligible for legal aid and advice may make an application for such legal aid and advice in the prescribed Form. If the application is not in the prescribed form or omits to give necessary details or information, it shall be the duty of the member of the Committee receiving the application to get the necessary information from the applicant or to assist the applicant in giving all the information necessary in consonance to the prescribed Form.
