Section 5(2) in M.P. Samaj Ke Kamjor Vargon Ke Liye Vidhik Sahayata Tatha Vidhik Salah Niyam, 1977
(2)If the nature of the problem is such that it requires-(i)an application on plain paper to be written;(ii)a form of application to be filled in;(iii)a reply to be given to a notice for repayment of loan;(iv)an affidavit to be filled in;(v)a document to be prepared;(vi)a surety bond to be prepared for any of the following purposes, namely(a)loans from Government, Credit Co-operative Societies, Banks;(b)taccavi;(c)fertilisers;(d)pumps;(e)electricity connection;(f)discharge of loan from private money lender;(g)return of pledged articles;(h)professional licence;(i)scholarship;the Panel Legal Practitioner shall explain to the person concerned wherefrom the required form of application or affidavit should be obtained and assist him to write an application, fill up the form of application, prepare a reply to the notice or prepare affidavit or document, or surety bond, as the case may be.
