Section 15(b) in The Rajasthan Legal Assistance (Scheduled Castes and Scheduled Tribes) Rules, 1969
(b)Separate bill will be prepared by the pleader for each case and presented to the Distt. Probation and Social Welfare Officer who will draw the money from the Treasury concerned from time for making payment of such bills which are to be appropriated under Heads of grants allotted for this purpose.
