Section 15(g) in Himachal Pradesh State Legal Services Authority Regulations, 1996
(g)in custody, including custody in a protective home within the meaning of clause (g) of section 2 of the Immoral Traffic (Prevention) Act, 1956, or in a juvenile home within the meaning of clause (j) of section 2 of the Juvenile Justice Act, 1986 or in a psychiatric nursing home within the meaning of clause (g), of section 2 of the Mental Health Act, 1987; or(gg)Transgender people and Senior citizens who attain the age of 60 years and above whose annual income is less than two lakh rupees per annum.
