Section 34 in Chhattisgarh State Legal Services Authority Regulations, 2003
34. Duties of aided person.
(1)A person seeking legal services, shall comply with any requisition made on or direction given to him by the Secretary of the District Authority or any of its Members from the date the application for legal services is made till he enjoys the legal services granted to him :Provided further that no notice shall be necessary for withdrawal of legal service under Cl (h) on the recommendation of the Court concerned where the matter is pending.(2)Where the legal services are withdrawn on the grounds set out in Cl. (a) of sub-regulation above, the District Authority shall be entitled to recover from the aided person the amount of legal service granted to him.
