Section 13(a) in The Rajasthan Legal Assistance (Scheduled Castes and Scheduled Tribes) Rules, 1969
(a)If he receives any sum whether as costs, damages otherwise or any property under the decree or orders of the court in the proceedings in respect of which he is to receive assistance as aforesaid, he shall repay to the Government the expenses incurred by the Government by way of assistance including engagement of pleader and other incidental expenses incurred under rule 11 not exceeding the sum of value of the property received under the decree or order.
