Section 30 in The Maharashtra State Legal Aid and Advice Board Rules, 1981
30. Withdrawal of Legal Aid.
- If after the legal aid has been granted to an applicant, it is found at any stage of the proceeding before the Court that any of the circumstances set out in clause 32 of the Scheme exist or has transpired which merit cancellation of the Certificate of Eligibility, the Committee may either on its own motion or otherwise cancel the Certificate of Eligibility after giving due opportunity to the applicant or his legal representative to show cause and on such cancellation of the Certificate of Eligibility no further legal aid shall be granted to the applicant or his legal representative and the advocate on the panel to whom the case is entrusted will withdraw his appearance before the Court.
