Section 16 in Jammu and Kashmir Legal Services Authorities Act, 1997
16. District Legal Aid Fund.
(1)Every District Authority shall establish a fund to be called the District Legal Aid Fund and there shall be credited thereto,-(a)all sums of money paid or any grants made by the State Authority to the District Authority for the purposes of this Act ;(b)any grants or donations that may be made to the District Authority by any person with the prior approval of the State Authority, for the purposes of this Act ;(c)any other amount received by the District Authority under the orders of any court or from any other source.(2)A District Legal Aid Fund shall be applied for meetings,-(a)the cost of functions referred to in sections 8 and 11 ;(b)any other expenses which are required to be met by the District Authority.
