Section 22(5) in Rajasthan State Legal Services Authority Regulations, 1999
(5)Such legal practitioner on the panel, who has completed his assignment, shall submit a statement showing the fee due to him in connection with the legal proceeding conducted by him on behalf of such person to the Secretary of the District Authority/Committee who shall, after due scrutiny obtain sanction of the chairman and on such sanction being given the remaining amount shall be paid by the Secretary to the legal practitioner. It shall, however, be open to such legal practitioner to waive the remaining fee in whole or in part.
