Section 4 in The M.P. Scheduled Castes (Legal Aid) Rules, 1963
4. Legal aid when admissible.
- Legal aid may be granted under these rules to an indigent person :-(i)(a)In respect of civil proceedings or revenue proceedings commenced or intended to be commenced in any Court in the district;(b)for obtaining advice with a view to assert, defend or dispute a claim of civil nature;(c)if the Collector is satisfied that the applicant has reasonable grounds to proceed in the matter in respect of which he seeks such aid;(ii)In respect of criminal proceedings in which the accused denies to have committed any offence and the Collector is satisfied that it is a fit case which should be defended :Provided that legal aid shall not be granted if the matter in respect of which it is sought arises between the members of the Scheduled Castes inter se or if in the opinion of the Collector it would be unreasonable in the particular circumstance of the case to grant it:Provided further that in a proceeding between the members of the Scheduled Castes inter se legal aid may be granted to an indigent person who is a widow, minor or a person subject to physical or mental disability due to old age or otherwise.
