Section 23(3) in The Jammu and Kashmir State Legal Services Authority Regulations, 1998
(3)The legal practitioner on the panel, who has completed his assignment shall submit a statement showing the honorarium due to him in connection with the legal proceeding conducted by him on behalf of the legally aided persons, to the Secretary of the Authority/ Committee who shall, with the approval of the Chairman and after the scrutiny and countersignature, place the same before the Authority/Committee for sanction and on such sanction being given by the Authority/Committee the amount shall be paid by the Secretary to the legal practitioner. The legal practitioner, may, however, waive the honorarium in whole or part.
