Section 41 in Rajasthan State Legal Services Authority Regulations, 1999
41. Maintenance of Accounts.
(1)The Chairman of the High Court Legal Services Committee or the Chairman of the District Authority or the Chairman of the Taluk Legal Services Committee, as the case may be, shall exercise complete and full control over the expenditure to be incurred on the schemes.[Provided that, all the minor expenditures, up to ten thousands rupees per month, shall be met out from the fund of [4(C) Legal Services Authorities Act] in accordance to the heads prescribed by National Legal Services Authority by the Secretary, District Legal Services Authority and Secretary, Rajasthan High Court Legal Services Committee, Jodhpur/Jaipur at his/her own level as the case may be without the approval of the Chairman, District Legal Services Authority and Chairman, Rajasthan High Court Legal Services Committee, Jodhpur/Jaipur.] [Substituted by Notification No. P(8) vidhi-2/virsa (16)/2012/629, dated 16.8.2018 (w.e.f. 3.2.2019).](2)The Secretary of the High Court Legal Services Committee or the Secretary of the District Authority, as the case may be, shall render true and proper accounts to the State Authority every quarter.(3)The Chairman of the Taluk Legal Services Committee shall render true and proper accounts to the District Authority every month which shall be forwarded to the State Authority after due scrutiny.
