Section 8 in The Orissa State Legal Services Authority Regulations, 1996
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 to 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 the legal aided persons or the opposite party or other wise.(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 fees, stamps and expenditure necessary for obtaining copies of documents, etc., a permanent advance of rupees three 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 kept and maintained true and correct accountants of all receipts and disbursements and furnish quarterly returns to the State Authority. The accounts of the Committee shall be subject to audit under the Orissa Local Fund Audit Act, 1948, at least once a year, and any expenditure incurred in connection with such audit shall be paid by the Committee.
