Section 13 in National Legal Services Authority (Free and Competent Legal Services) Regulations, 2010
13. Financial assistance.
(1)If a case for which legal aid has been granted requires additional expenditure like payment of court fee, the fee payable to the court appointed commissions, for summoning witnesses or documents, expenses for obtaining certified copies etc., the Legal Services Institution may take urgent steps for disbursement of the requisite amount on the advice of the panel lawyer or [Monitoring and Mentoring Committee] [Substituted 'Monitoring Committee' by Notification F. No. L/61/10/NALSA, dated 22.10.2018 (w.e.f. 9.9.2010).].(2)In the case of appeal or revision the Legal Services Institution may bear the expenses for obtaining certified copies of the judgment and case records.
