Section 18 in The Maharashtra State Legal Aid and Advice Board Rules, 1981
18. Submission of statement of final accounts by the panel advocates.
(1)On completion of the case entrusted to him by the Committee, the Advocate on the Panel shall submit a final statement of accounts showing the amounts received and the expenditure incurred by him in respect of the case and in case there is any balance of the amounts remaining with him he shall refund the same to the Member-Secretary of the Committee.(2)The amount received shall be kept separately for each case both by the Committee as well as by the Advocate on the Panel to whom the case is referred.(3)The Member-Secretary shall submit to the Board on behalf of the Committee, a budget showing the estimated ensuing income and expenditure of the Committee for the financial year. Such budget shall be submitted by the Member Secretary on or before the 15th January of each year.(4)If any additional funds are required by the Committee for the purpose of carrying on its activities, a requisition for the same shall be forwarded to the Board by the Member-Secretary and such requisition shall be placed before the Executive Committee for scrutiny and sanction.
