Section 31 in The Maharashtra State legal Aid and Advice Scheme, 1979
31. Duties of aided person.
(1)A person seeking legal aid or advice shall comply with any requisition or direction that may be made upon him by the Committee or any of its Members from the date the application for legal aid or advice is made till the completion or cessation of legal aid [* * *] [The words 'or cancellation of the Certificate of Eligibility' were deleted by G. N. L. & J. D., No. LAB-1084/(153)-XIV, dated 17th July, 1984, clause 16(1).](2)[ (i) Notwithstanding anything contained in the first and second provisos under Clause 19, every such person shall agree,-(a)in the event of the Court passing a decree or order or award in his favour awarding costs or compensation or other monetary benefits or advantages to him, or(b)he ceases to be entitled to legal aid under the Scheme;to pay by way of reimbursement to the Committee all costs, charges and expenses incurred by the Committee in giving him legal aid.(ii)The agreement clause contained in paragraph 5 of the Application Form 'A' shall be treated as an authority authorising the Member-Secretary of the Committee to do all such acts and things as may be necessary for recovery or realisation of the amount decreed or ordered or awarded to be paid to him.(iii)The costs, charges and expenses which may be recovered by the Committee as aforesaid shall be credited to the State Government.](3)Every aided person or his representative shall attend the office of the Committee as and when required by the Committee or by the legal practitioner rendering legal aid to him and shall furnish full and true information and shall make full disclosure to the legal practitioner concerned and shall attend the Court, as and when required, at his own expenses.
