Section 15(2) in Delhi State Legal Services Authority Act, 1987
(2)The National Legal Aid Fund shall be applied for meeting—(a)the cost of legal services provided under this Act including grants made to State Authorities; 1[(b) the cost of legal services provided by the Supreme Court Legal Services Committee; 1[(b) the cost of legal services provided by the Supreme Court Legal Services Committee;”(c)any other expenses which are required to be met by the Central Authority.]
