Section 19 in Punjab State Legal Services Authorities Rules, 1996
19. The upper limit of annual income of a person entitling him to legal services if the case is before a court other than the Supreme Court.
[Sections 12(h) and 28(2)]. - (1) In addition to the persons nominated in clauses (a) to (g) of Sections 12 of the Act, a citizen of India whose annual income from all sources does not exceed [three lac rupees] [Substituted 'one lac and fifty thousand rupees' by Notification No. G.S.R. 63/C.A.39/1987/S.28/Amd.(7)/2017, dated 19.12.2017.] shall be entitled to legal services, if the case is before a Court other than the Supreme Court.(2)In cases where the High Court or the Supreme Court provides legal services under any order, legal service should be deemed to have been provided by an Authority of a Committee in relaxation of all the conditions laid down in these rules.
