Section 12(1) in Chhattisgarh State Legal Services Authority Regulations, 2003
(1)The Committee shall maintain a Fund to be called the High Court Legal Services Committee Fund to which shall be credited:-(a)such amounts as may be allocated and granted to it by the State Authority;(b)all such amounts as received by the Committee by way of donations;(c)all such amounts as received by way of costs, charges and expenses recovered from the persons to whom legal service is provided or the opposite party.
