Section 40 in The Maharashtra State Legal Aid and Advice Board Rules, 1981
40. Release of funds for obtaining documents etc.
(1)The Advocate on the panel shall be provided with necessary funds by the Member-Secretary of the Committee for obtaining the documents, copies of documents, information or for summoning witnesses and party and other expenses necessary for prosecution or defending the claim before a Court on behalf of the applicant.(2)The Advocate on the panel to whom the application is referred, shall maintain full and true accounts of amount received and the expenses incurred in processing the application on behalf of the applicant. Statement of the amounts received and expenses incurred shall be submitted by the Advocate on the panel to the Member-Secretary of the Committee as soon as the proceedings come to an end before the authority or Court in which the applicant was a party.(3)The Advocate on the panel who attends on behalf of the applicant shall be paid honorarium on receipt of report from the Advocate after decisions of the proceedings.(4)A receipt shall be obtained for every payment made to the Advocate on the panel to whom the application is referred and no payment shall be made without a receipt. The expenses incurred by the Advocate on behalf of the applicant should be supported by proper vouchers which shall be submitted alongwith statement of receipts and expenditure referred to above.
