Section 4(9) in The Rajasthan Legal Aid Rules, 1984
(9)The Board shall-(a)supervise an control all the activities of the High Court Legal Aid Committee and other Legal Aid Committees;(b)lay down board policy relating to legal aid to eligible persons in the State;(c)arrange, collect, preserve, manage and utilise the Legal Aid Fund and finances;(d)allot funds to the High Court Legal Aid Committee and other Legal Aid Committees; and(e)act as the supervisory body in matters of legal aid in the State.
