Section 8(1) in The High Court Legal Services Committee Regulations, 1997
(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.
