Section 13(1) in Rajasthan State Legal Services Authority Regulations, 1999
(1)The funds of the District Authority 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 District Authority from time to time either by way of donation so approved by the Executive Chairman or by way of costs, charges and expenses recovered from the person to whom legal aid was provided or the opposite party or otherwise.
