Section 8 in The High Court Legal Services Committee Regulations, 1997
8. Funds, Accounts and Audit of the Committee.
(1)The funds of the Committee shall consist of the following, namely :-(a)all sums of money paid or any grants made by the State Authority to the Committee for the purposes of the Act;(b)any grants or donations that may be made to the Committee by any person, under intimation to the State Authority, for the purposes of the Act;(c)any other amount received by the Committee under the orders of any Court or from any other source.(2)The funds of the Committee shall be maintained in a Scheduled Bank approved by the Committee. The Secretary shall operate the Bank accounts of the Committee in accordance with the directions of the Chairman.(3)All expenditure on Legal Aid, Legal Advice or other Legal Services, as also expenditure necessary for carrying out the various functions of the Committee shall be met out of the funds of the Committee.(4)The accounts of the Committee shall be maintained properly and in such manner as may be required by the Central or State Authority and shall in this regard be subject to the provisions of Section 18.
