Section 15 in Jammu and Kashmir Legal Services Authorities Act, 1997
15. State Legal Aid Fund.
(1)The State Authority shall establish a fund to be called the State Legal Aid Fund and there shall be credited thereto,-(a)all grants or donations that may be made to the State Authority by the Government or by any person for the purposes of this Act ;(b)all sums of money paid to it or any grant made by the Central Authority constituted under the Legal Services Authorities Act, 1987 (Central) ;(c)any other amount received by the State Authority under the orders of any court or from any other source.(2)The State Legal Aid Fund shall be applied for meetings-(a)the cost of functions referred to in section 4 ;(b)the cost of legal services rendered by the High Court Legal Services Committee ;(c)any other expenses which are required to be met by the State Authority.
