Section 13(1) in National Legal Services Authority (Free and Competent Legal Services) Regulations, 2010
(1)If a case for which legal aid has been granted requires additional expenditure like payment of court fee, the fee payable to the court appointed commissions, for summoning witnesses or documents, expenses for obtaining certified copies etc., the Legal Services Institution may take urgent steps for disbursement of the requisite amount on the advice of the panel lawyer or [Monitoring and Mentoring Committee] [Substituted 'Monitoring Committee' by Notification F. No. L/61/10/NALSA, dated 22.10.2018 (w.e.f. 9.9.2010).].
