Section 40 in Rajasthan State Legal Services Authority Regulations, 1999
40. Budget.
(1)The High Court Legal Services Committee and the District Authority shall submit the budget estimates to the State Authority for ensuing financial year in respect of the scheme envisaged by the Act, Rules and the Regulations.(2)The Taluk Legal Services Committee shall submit its budget estimates to the District Authority concerned for next financial year in respect of the schemes envisaged by the Act, Rules and the Regulations which shall be forwarded to the State Legal Services Authority.(3)The expenditure for such Schemes shall constitute "Non-Plan" expenditure and may be met out of the grants received by the High Court Legal Services Committee and the District Authority and the Taluk Legal Services Committee, as the case may be.
