Section 23 in The Maharashtra State Legal Aid and Advice Board Rules, 1981
23. Special Cases for Legal Aid.
(1)Where it is considered desirable to give aid or advice in case of an applicant who is not eligible on the ground of annual income, the matter shall be brought before the next meeting of the Committee and decision to aid and advice should be taken by the Committee after considering all the circumstances, provided that this clause shall not apply where the applicant seeking aid is a Member of Scheduled Caste, Scheduled Tribe, Vimukta Jatis, Nomadic Tribes, Navbuddhas, women or children in respect of a domestic dispute.(2)In respect of aid and advice sought by a person belonging to Scheduled Caste, Scheduled Tribe, Vimukta Jatis, Nomadic Tribes, Navbuddhas, women or children, application shall be processed and dealt with in the same manner as application by the person eligible on the ground of annual income being upto Rs. [6,000] [These letters and figures were substituted for the letters and figures 'Rs 5,000' by G.N., L. & J.D., No. LAB. 1084/(153)-XIV, dated 17th July, 1984, clause 11(i).] only.
