Section 19 in The Jammu and Kashmir Legal Services Authorities Rules, 1998
19. The upper limit of annual income of a person entitling him to legal services.
(1)In addition to the persons mentioned in clauses (a) to (g) of section 12 of the Act, a Citizen of India whose annual income from all sources does not exceed to [one lac rupees if the case is before a Court other than the Supreme Court, and does not exceed rupees one lac twenty five thousand if the case is before the Supreme Court;] [Words deleted and substituted vide SRO-458 dated 10-12-2010][Provided that the State Legal Services Authority, High Court Legal Service Committee, District Legal Services Authority and the Tehsil Legal Services Committee, as the case may be, may grant legal services to any other person irrespective of his income :-(i)To Transgender People ; or(ii)To Senior Citizens](2)In cases where the High Court or Supreme Court provide legal service under any order, legal service should be deemed to have been provided by an Authority or a Committee in relaxation of the conditions laid down in these rules.
