CRITERIA FOR GIVING LEGAL SERVICES

 

Every person who has to file or defend a case shall be entitled to legal services if that person, is-

(a) a member of a Scheduled Caste or Scheduled Tribe;

(b) a victim of trafficking in human beings or beggar as referred to in Article 23 of the Constitution ;

(c) a women or a child;

[(d) a mentally ill or otherwise disabled person.

(e) a person under circumstances to the underserved want such as being a victim of mass disaster, ethnic violence, caste atrocity, flood, drought, earthquake or industrial disaster; or

(f) an industrial workman; or

(g) in custody, including custody in a protective home or in a juvenile home or in a psychiatric hospital or psychiatric nursing home

[(h) Any citizen of India whose annual income from all sources does not exceed Rs.50,000/- (Fifty thousand ) shall be entitled to get legal services.