Section 35(5) in Chhattisgarh State Legal Services Authority Regulations, 2003
(5)Every such person shall execute an undertaking-cum-declaration, in the Form II that in the event of the Court passing a decree or order in his favour awarding costs to him or other monetary benefits or advantage to re-pay by way of reimbursement to the District Authority all costs, charges and expenses incurred by the District Authority in giving to him legal service. For effecting such reimbursement, he shall authorize the Secretary of the District Authority. The costs, charges and expenses, so recovered, shall be credited to the fund of the District Authority.
