Section 7 in Orissa State Bar Council Legal Aid Rules, 1986
7. Funds.
- Funds of the Bar Council Legal Aid Committee shall comprise of:(a)Funds provided by the Council in its budget annually and credited to the Legal Aid Funds may be provided by the Bar Council in terms of Section 6 (2)(b) of the Advocates Act, 1961, and credited to the fund to be known as "Orissa State Bar Council Legal Aid Fund".(b)Funds provided annually by the Bar Council, of India Trust, if any its annual budget and credited to the Legal Aid Fund.(c)Grants that may be provided by the Govt, of India and/or the Orissa State Government.(d)Financial assistance, grants, donations, gifts or benefactions received from Corporations, Bodies, Individuals, charitable institutions, Bar Associations and other bodies for the purpose of Legal Aid.(e)Amounts received by the Legal Aid Committee from any other source whatsoever by way of fees, costs, decretal dues or otherwise on the applications or in connections of Legal Aid Cases.(f)All sums recovered from the persons receiving Legal Aid or on their behalf or from their opponents or from the Court by virtue of any decree or order or agreement or otherwise.(g)Any amount received by way of interest from investment if any.Chapter - III Persons Entitled to Have Legal Aid and Advice
