Gujarat High Court Legal Services Committee

 The Gujarat High Court Legal Services Committee gives free Legal aid for filing or defending a Case before the Hon’ble Gujarat High Court. The Service of Legal aid panel Lawyers is made available to the parties in deserving Cases on receiving application from them for the same.

Persons eligible for Legal Aid as per Section 12 of The Legal Services Authority Act. 1987, which is as follows

Section 12. Every person who has to file or defend giving legal a case shall be entitled to legal services. under this Act 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 of India; 

(c) a woman or a child;

 [(d) a person with disability as defined in clause (i) of section 2 of the Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995. (1 of 1996)]; 

(e) a person under circumstances of undeserved want such as being a victim of a 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 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 1. Subs. by Act. 1 of 1996 (w.e.f 7-2-1996) Justice Act, 1986, or in a psychiatric hospital or psychiatric nursing home within the meaning of clause (g) of section 2 of the Mental Health Act, 1987; or

(h) in receipt of annual income less than rupees Three lakh amount as may be prescribed by the State Government. 

(Notification No.GK/09/2025/LSA/2000/2814/D,DATED 13^th May 2025 of the Legal department, Govt. Of Gujarat.)

Section 13. Entitlement to Legal Services.-

(1) Persons who satisfy all or any of the criteria specified in Section 12 shall be entitled to receive legal services provided that the concerned Authority is satisfied that such person has a prima-facie case to prosecute or to defend.

(2) An affidavit made by a person as to his income may be regarded as sufficient for making him eligible to the entitlement of legal services under this Act unless the concerned Authority has reason to disbelieve such affidavit.