Section 8(8) in The Rajasthan Legal Aid Rules, 1984
(8)The Director, Social Welfare Department, Government of Rajasthan, may nominate two persons for a period of three years to the committees in case funds are provided by him to the committees functioning in the Tribal areas. The funds so provided shall be wholly utilised in accordance with the component scheme or the legal aid scheme. Copies of the annual accounts and the utilisation Certificate relating to such funds shall be furnished to the Director, Social Welfare Department, at the end of each financial year by the Committee.
