Section 16 in The Maharashtra State Legal Aid and Advice Board Rules, 1981
16. Accounts.
(1)The accounts of the receipts and expenditure incurred by the Committee shall be maintained in accordance with the procedure laid down in relevant rules of the Bombay Financial Rules, 1959 and the Maharashtra Treasury Rules, 1968 as amended from time to time.(2)It shall be the duty of the Member-Secretary of the Committee to maintain the accounts of the amounts received and expenditure incurred by the Committee in Form A appended to these rules and to send quarterly returns to the Board on 1st day of April, July, October and January of every year.(3)It shall also be the duty of the Member-Secretary of the Committee to maintain a separate account of travelling allowance and daily allowance paid to the members of the Committee under clause 16 of the Scheme.(4)Every committee shall maintain a separate account of honorarium paid to legal practitioner in each case in a separate Register in Form B, appended to these rules.(5)The Committee shall maintain a separate account of the amounts realised by the Committee by way of reimbursement as provided in sub-clause (2) of clause 31 of the Scheme.
