Section 17 in Rajasthan State Legal Services Authority Regulations, 1999
17. Funds, Accounts and Audit of the Taluk Legal Services Committee .
(1)The funds of the Taluk Committee shall consist of such amounts as may be allocated and granted to it by the State Authority and also such amounts as may be received by the Committee from time to time either by way of donations approved by Chairman of the District Authority or by way of costs, charges and expenses recovered from the legal aided person or the opposite party or otherwise.(2)The Funds of the committee shall be maintained in Scheduled Bank approved by the Chairman.(3)For the purpose of meeting the incidental an adequate amount of a permanent advance of not less than rupees one thousand shall be placed at the disposal of the Secretary of the Taluk Committee.(4)All expenditure on legal services necessary for carrying out the various functions of the Taluk Committee, shall be met out of the funds of the Taluk Committee.(5)The Secretary of the Taluk Committee shall keep and maintain true and correct accounts of all receipts and disbursements and furnish quarterly returns to the State Authority through the Chairman District Authority in accordance with the direction of Executive Chairman. The accounts of Taluk Committee shall be audited in accordance with the provisions of Section 18 of the Act.Chapter-IV Legal Services
