भाषा: हिंदी
Frequently Asked Questions (FAQs)
Q1. What is Middle Income Group Scheme?
This Scheme provides legal services to the Middle Income Group individualsi.e. citizens whose gross income is between Rs. 6,00,000/- to Rs. 12,00,000/- per annum.
Q2. With respect to which Court is this scheme applicable?
The services of the Society may be availed of by all individuals of the Middle Income Group residing within the jurisdiction of the Allahabad High Court and also its Bench at Lucknow.
Q3. What is the process for availing benefit?
Any eligible person desirous of availing Legal Aid will have to approach the Contact Persons (details provided separately), by addressing a communication briefly disclosing details of the legal issue or problem faced. After the application is processed and internally scrutinized by the Society, the Contact Person shall apprise the applicant whether he/she has been found eligible of coverage under the Scheme and the Name and other details of the empanelled Lawyer assigned to handle the particular application. The eligible person will also be apprised of the fee, if any, which is to be deposited with the Society for the application to proceed further.
Q4. Whether an Advocate of applicant’s choice be assigned the case?
While it shall be the sole prerogative of the Society to assign any Lawyer from out of those empaneled, the beneficiary if not satisfied with the services extended may address a communication in that respect to the Contact Person which shall be duly considered by the Society.
Q5. What documents are required to be filed by the applicant?
The applicants are required to submit the application form to the MIG Society along with full documents. For instance, if he/she seeks to file an appeal against any order/judgment, he/she is required to submit a certified copy of that order/judgment along with other relevant documents such as copy of Petition filed by him/her in the court(s)/tribunal(s)/authority(ies) below, copies of the Lower Court judgment/records and other relevant documents. If these are in language other than English/Hindi, then English translation of the same may be required.
Q6. What is the procedure for payment to Advocate?
Legal advisory services shall be free of charge. In case the eligible person desires to move an actual petition in the High Court, he/she will have to bear costs as per the Schedule set forth below.
Q7. What is the Schedule of Fee for Lawyers and other expenses?
See under Fee Structure