Section 10(1) in The Supreme Court Legal Services Committee Regulations, 1996
(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.
