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NCT Delhi - Section

Section 20 in Delhi Legal Services Authority Regulations,2002

20. Expenditure from the State Legal Aid Fund

(1)All expenditures from the State Legal Aid Fund shall require the approval of the state Authority.
(2)Where any expenditure is incurred without such approval to meet any urgent requirement, the Member-Secretary shall place the matter before the State Authority in its next meeting held immediately after the expenditure so incurred, for ratification.