Section 22 in Punjab State Legal Services Authorities Rules, 1996
22. Procedure for providing free legal service.
[Section 28(2)(p)]. - (1) A person desiring any legal service shall furnish an application-cum-affidavit addressed to the Member-Secretary of the State Authority, Secretary of the High Court Legal Service Committee, Chairman of the District Authority or the Sub-Divisional Legal Services Committee (hereinafter referred to as the Authority or Committee), as the case may be, in a form approved by the State Authority.(2)The Member-Secretary, Secretary or the Chairman of the Authority or the Committee, as the case may be, shall maintain a register of applications wherein all applications for legal services received under sub-rule (1) shall be entered.
