Section 8 in Rajasthan State Legal Services Authority Regulations, 1999
8. Funds, Accounts and Audit.
(1)The funds of the Committee shall consist of such amounts as may be allocated and granted to it by the State Authority as also such amounts as may be received by the Committee from time to time either by way of donation or by way of costs, charges and expenses recovered from the person to whom legal aid was provided or the opposite party or otherwise.(2)The Funds of the committee shall be maintained by opening an account in a Scheduled Bank and be operated under the signatures of the Secretary of the respective Committee in accordance with the directions of the Chairman.(3)[ For the purpose of meeting incidental minor expenditures such as court fee, stamps and expenditures necessary for obtaining copies of documents & contingent expenditures etc. a permanent advance of rupees ten thousand from cost fund of Rajasthan High Court Legal Services Committee shall be placed at the disposal of the Secretary of Rajasthan High Court Legal Services Committee, Jodhpur/Jaipur.] [Substituted by Notification No. P(8) vidhi-2/virsa (16)/2012/629, dated 16.8.2018 (w.e.f. 3.2.2019).](4)All expenditure on legal services necessary for carrying out the various functions of the Committee shall be met out of the funds of the Committee.(5)The Secretary of the Committee shall keep and maintain true and correct account of all receipts and disbursements and furnish quarterly return to the State Authority and such accounts shall be audited in accordance with the provisions of Section 18 of the Act.Chapter-III District Legal Services Authorities and Taluk Legal Services Committees
