Section 22 in The Maharashtra State Legal Aid and Advice Board Rules, 1981
22. Advance of funds to Advocate.
(1)If it is decided to commence a proceeding on behalf of the applicant before a court or authority, the Advocate in-charge shall draw up the estimate of expenses to be incurred for prosecution of the claims. On receipt of the estimate of expenses, the Member-Secretary shall make available the necessary funds after securing the sanction from the Chairman. However necessary funds may be made available for urgent expenses by the Member-Secretary without prior sanction from the Chairman if it is not possible to secure such a sanction in view of the urgency of the matter. In that case a matter will be reported to Chairman later on as early as possible.(2)The applicant who is held eligible for legal aid and advice shall comply with the instructions received from the Advocate on the panel to whom his case is referred or the Member-Secretary or Chairman. Failure to comply with the instructions may result in withdrawal of the aid by the Committee.
