Section 15 in The Rajasthan Legal Assistance (Scheduled Castes and Scheduled Tribes) Rules, 1969
15. Payment of bill.
(a)A pleader engaged under rule 7 shall send his bill to the Distt. Probation and Social Welfare Officer showing separately the following:-(i)Date of decision and result of the case.(ii)Fees settled under rule 9 (in case of legal taxable fees, a memo of costs to be obtained from the court should be attached. A copy of the order of the Distt. Probation and Social Welfare Officer order under rule 7 should be attached in all cases).(iii)Travelling expenses claimed under rule 10, a memo by the pleader about the dates of journeys and days of halt and the details of the expenses duly countersigned by the authorities who ask him to undertake the journey will be sufficient. It will not be necessary to prepare T.A. bill in the form prescribed for Government Servants.(iv)Incidental expenses claimed under rule 11a memo signed by the pleader specifying the kind of document filed and fee paid thereon will be sufficient.(v)In special cases the Collector may sanction payment of fees in advance that should not be more than 40% of the total fee to the pleader on the recommendation of the Distt. Probation and Social Welfare Officer.(b)Separate bill will be prepared by the pleader for each case and presented to the Distt. Probation and Social Welfare Officer who will draw the money from the Treasury concerned from time for making payment of such bills which are to be appropriated under Heads of grants allotted for this purpose.(c)The detailed accounts of expenditure incurred under these rules will be counted for by the Drawing and Disbursing Officer concerned.(d)The Drawing and Disbursing Officer shall send to the Director of Social Welfare Department on 1st of July, October, June and April of each year a statement showing separately for:-(a)Civil cases.(b)Revenue cases.(c)Criminal cases, and(d)Miscellaneous cases.
