Section 11 in Himachal Pradesh State Legal Services Authority Regulations, 1996
11. Funds of the District Authority.
(1)The funds of the District Authority established under section 17 of the Act, shall be maintained in a Scheduled Bank.(2)For the purpose of meeting the incidental minor charges such as court fee, stamps and expenditure necessary for obtaining copies of documents etc., a permanent advance of rupees two thousand shall be placed at the disposal of the Secretary of the District Authority.(3)All expenditure on legal aid and advice, provisions of other legal services as also expenditure necessary for carrying out the various functions of the District Authority, shall be met out of the funds of the District Authority. The Secretary shall operate the bank accounts of the District Authority.(4)The District Authority shall cause to be kept and maintained true and correct accounts of all receipts and disbursements and furnish quarterly return to the State Authority. Such accounts shall be audited in accordance with the provisions of section 18 of the Act.
