Section 22(1) in The Maharashtra State Legal Aid and Advice Board Rules, 1981
(1)If it is decided to commence a proceeding on behalf of the applicant before a court or authority, the Advocate in-charge shall draw up the estimate of expenses to be incurred for prosecution of the claims. On receipt of the estimate of expenses, the Member-Secretary shall make available the necessary funds after securing the sanction from the Chairman. However necessary funds may be made available for urgent expenses by the Member-Secretary without prior sanction from the Chairman if it is not possible to secure such a sanction in view of the urgency of the matter. In that case a matter will be reported to Chairman later on as early as possible.
