In exercise
of the powers conferred by Section 28 of the Legal Services Authorities Act,
1987 (39 of 1987), the State Government, in consultation with the Chief Justice
of Orissa High Court, do hereby make the following rules further to amend the
Odisha State Legal Services Authority Rules, 1996, namely: (1)
These rules may be called the Odisha State
Legal Services Authority (Amendment) Rules, 2019. (2)
They shall come into force on the date of
their publication in the Odisha Gazette. In the Odisha State Legal Services
Authority Rules, 1996, for rule 16, the following rule shall be substituted
namely: "16. (1)
Every person whose annual income from all sources does not exceed three lakh
rupees shall be entitled to legal services under clause (h) of Section 12, if
the case is before a Court, other than the Supreme Court. (2) The ceiling of annual income as
mentioned under sub-rule (1) shall not be applicable to (a)
transgenders and persons living with HIV or
AIDS; and (b)
senior citizens (persons above sixty years of
age) ".ODISHA STATE LEGAL SERVICES
AUTHORITY (AMENDMENT) RULES, 2019
PREAMBLE