Section 8 in The Jammu and Kashmir State Legal Services Authority Regulations, 1998
8. Funds accounts and audit of the Committee.
(1)The funds of the Committee shall consist of such amounts as may be allocated and granted it by the State Authority as also such amounts as may be received by the Committee from time to time either by way of donations or by way of costs, charges and expenses recovered from tile legal aided persons or the opposite party or otherwise.(2)The funds of the Committee shall be maintained in a Scheduled Bank.(3)For the purpose of meeting the incidental minor charges such as Court fee, stamps and expenditure necessary' for obtaining copies of documents etc. a permanent advance of rupees five thousand shall be placed at the disposal of the Secretary of the Committee.(4)All expenditure on legal aid and advice, provision of other legal services as also expenditure necessary for carrying out the various functions of the Committee, shall be met out of the funds of the Committee. Secretary shall operate the bank accounts of the Committee in accordance with the directions of the Chairman.(5)The Committee shall cause to be kept and maintain true and correct accounts of all receipts and disbursements and furnish quarterly returns to the State Authority. The records shall be maintained in accordance with the provisions of the Financial Code. The accounts of the Committee shall be audited by the Local Audit Department at least once a year and any expenditure incurred in connection with such audit shall be paid by the Committee.
