Section 40(2) in The Maharashtra State Legal Aid and Advice Board Rules, 1981
(2)The Advocate on the panel to whom the application is referred, shall maintain full and true accounts of amount received and the expenses incurred in processing the application on behalf of the applicant. Statement of the amounts received and expenses incurred shall be submitted by the Advocate on the panel to the Member-Secretary of the Committee as soon as the proceedings come to an end before the authority or Court in which the applicant was a party.
