Section 19 in The Jammu and Kashmir State Legal Services Authority Regulations, 1998
19. Criteria for giving legal services.
- In addition to the persons described in section 12 of the Act, the Legal Services Committee or Authority may grant legal aid :-(i)in a case of great public importance ; or(ii)in a test case, the decision of which is likely to affect cases of numerous other persons belonging to the weaker sections of the community ; or(iii)in any case, which for reasons to be recorded in writing, is, considered by the Chairman to be deserving of legal aid even where the main test is not satisfied.
