Section 20 in Rajasthan State Legal Services Authority Regulations, 1999
20. Disposal of applications.
(1)On receipt of an application for legal aid or advice, in the case of High Court Committee or District Authority, the Secretary and in the case of Taluk Committee, the Chairman of the Taluk Committee shall scrutinise the application for the purpose of deciding whether the applicant is eligible for grant of legal services in accordance with the provisions of these Regulations and the Act and the Rules thereunder for the purpose of arriving at such decision, he may require the applicant to submit further information as may be necessary and also discuss the matter personally with the applicant. The application shall be processed as early as possible and preferably within one month.(2)The District Authority/Committee, to which application is made shall consider the application and decide eligibility of the application and its decision to provide or refuse legal aid shall be final.(3)Where it is decided not to grant legal aid to an applicant, the reasons for not doing so shall be entered in the Register of applications maintained by the District Authority/Committee and information in writing to that effect shall be communicated to the applicant.(4)No application for legal aid or advice shall be allowed if the District Authority/Committee is satisfied that-(a)the applicant has knowingly made false statement or furnished false information regarding case or his means or place of residence; or(b)in the case of contemplated Civil, Criminal or Revenue or any other matter proposed to be initiated in a Court of Law, the applicant (in case of plaintiff, complainant, or petitioner only), there is no prima-facie case to initiate such proceedings; or(c)the applicant is not entitled to the same under Section 12 or any other provision of law or the Act and the rules framed thereunder; or(d)having regard to all the circumstances of the case it is otherwise not just and reasonable to grant it.
