Section 14(5) in The Orissa State Legal Services Authority Regulations, 1996
(5)The Taluk Committee shall cause to be kept and maintained true and correct accounts of all receipts and disbursements and furnish quarterly returns to the State Authority. The accounts of the Taluk Committee shall be subject to audit under the Orissa Local Fund Audit Act, 1948 at least once a year, and any expenditure incurred in connection with such audit shall be paid by the Taluk Committee.
