Section 27 in Chhattisgarh State Legal Services Authority Regulations, 2003
27. Funds of the District Authority.
(1)The District Authority shall maintain a fund to be called the District Legal Aid Fund to which shall be credited-(a)such amounts as may be allocated and granted to it by the State Authority;(b)all such amounts as received by the District Authority by way of donations;(c)all such amounts as received by way of costs, charges and expenses recovered from the person to whom legal service is provided or the opposite party.(2)All the amounts credited to the District Legal Aid Fund shall be deposited in a Nationalized Bank.Explanation. - In this sub-regulation "Nationalized Bank" means corresponding new Bank as defined in the Banking Companies (Acquisition and Transfer of Undertakings) Act, 1970 and the Banking Companies (Acquisition and Transfer of Undertakings) Act, 1980.(3)For the purpose of meetings incidental minor charges, such as Court fees 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.(4)All expenditures on legal services, accommodation and staff of the District Authority as also expenditure necessary for carrying out the various functions of the District Authority shall be incurred out of the Funds of the District Authority and in accordance with the prior approval of the Chairman of the District Authority.(5)The funds of the District Authority may be utilized for meeting the expenses incurred on or incidental to journeys undertaken by the Chairman or other Members of the District Authority or the Secretary in connection with the legal services activities. The travelling allowances and dearness allowances payable to the Chairman, the ex-officio Members and the Secretary shall be such as to which they are entitled by virtue of their respective office held.(6)The Secretary shall operate the Bank Accounts of the District Authority in accordance with the directions of the Chairman.(7)The District Authority shall cause to be kept and maintained true and correct accounts of the receipts and disbursements and furnish quarterly returns to the State Authority.
