Section 35(6) in Chhattisgarh State Legal Services Authority Regulations, 2003
(6)Every aided person or his representative shall attend the office of the District Authority as and when required by the District Authority or by the Legal Service Advocate rendering legal aid to him and shall furnish full and true information and shall make full disclosure to the Legal Service Advocate concerned and shall attend the Court, as and when required, at his own expense.
