Section 10 in The Supreme Court Legal Services Committee Regulations, 1996
10. Funds, audit and accounts of the Committee.
(1)The Committee shall maintain a Fund to be called Supreme Court Legal Services Committee Fund to which shall be credited,-(a)such amounts as may be allocated and granted to it by the Central Authority;(b)all such amounts received by the Committee by way of donations;(c)all such amounts by way of costs, charges and expenses recovered from the persons to whom legal service is provided or the opposite party.(2)All the amounts credited to the said Fund, shall be deposited in a nationalised bank.Explanation .-In the sub-regulation "nationalised bank" means a corresponding new bank as defined in the Banking Companies (Acquisition and Transfer of Undertakings) Act, 1970 (5 of 1970) and the Banking Companies (Acquisition and Transfer of Undertakings) Act, 1980 (40 of 1980).(3)For the purpose of meeting incidental minor charges, such as Court-fee stamps and expenditure necessary for obtaining copies of documents, etc., a permanent advance of Rupees [twenty five thousand] [Substituted 'two thousand five hundred' by Notification F. No. 6(2)/96-NALSA, dated 18.9.2019 (w.e.f. 26.7.1996).] shall be placed at the disposal of the Secretary of the Committee.(4)All expenditure on legal service, accommodation and staff of the Committee as also expenditure necessary for carrying out the various functions of the Committee shall be met out of the funds of the Committee and in accordance with the prior approval of the Chairman.(5)The Funds of the Committee may be utilised for meeting the expenses incurred on or incidental to travels undertaken by the Chairman or other members of the Committee or the Secretary in connection with legal services activities. The travelling allowance and the dearness allowance 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 offices held.(6)The Secretary of the Committee and one member of the Committee designated by the Chairman for this purpose shall jointly operate the bank accounts of the Committee in accordance with the directions of the Chairman.(7)The Committee shall cause to be kept and maintain true and correct accounts of all receipts and disbursements and furnish quarterly returns to the Central Authority.(8)The accounts of the Committee shall be audited annually by a qualified Auditor and submitted to the Central Authority.
