(1)The certificate of eligibility for legal aid granted under rule 13 shall entitle the grantee of ( he legal Aid.(2)Any grantee not utilising the amount for the purpose it is given shall be liable to refund the same.(3)In all cases where legal aid is granted in terms of money, an undertaking in writing shall be obtained from the eligible person by the Chairman of the Committee to the effect that the person shall reimburse all money under such legal aid in case he is successful and recovers the expenses from his opponent. The eligible person shall so reimburse to the committee to the extent of amount recovered by him from his opponent. The Chairman of the Committee shall be authorised to receive such amount and shall deposit it in the hind kept by the Committee.(4)All amounts received by the Committee or its Chairman in the form of donation or allotment of funds or recovered from the eligible person as aforesaid shall be deposited in the account maintained by the Committee.
