Section 3B in The Maharashtra State legal Aid and Advice Board
3B. Powers and functions of the Executive Committee.
- Subject to the general control of the Board, the Executive Committee shall exercise the following powers and perform the following functions, namely :-(1)to allot funds to the various Committees from the amount placed at the disposal of the Board by the State Government;(2)to call for and receive from the various Committees, from time to time, such reports, returns and information, as may be considered necessary, in regard to the administration and implementation of the legal services programmes;(3)to prepare, consolidate and submit to the State Government a general report regarding the administration and working of the legal services programmes during the previous financial year;(4)to perform other duties and discharge other functions of the Board which are considered to be of immediate and urgent nature for the purpose of effectively implementing the legal aid scheme and the legal services programmes etc.]
