Section 15(1) in Delhi State Legal Services Authority Act, 1987
(1)The Central Authority shall establish a fund to be called the National Legal Aid Fund and there shall be credited thereto—(a)all sums of money given as grants by the Central Government under section 14;(b)any grants or donations that may be made to the Central Authority by any other person for the purposes of this Act;(c)any amount received by the Central Authority under the orders of any court or from any other source.
