Section 17(5) in The Maharashtra State Legal Aid and Advice Board Rules, 1981
(5)The Advocate on the panel entrusted with a case shall keep separate account of the amount received by him from the Committee in respect of each case entrusted to him. He shall submit every six months or earlier if called upon to do so by the Committee, a statement of account showing the amounts received and the expenditure incurred by him in respect of the case entrusted to him. He shall also be liable to submit vouchers supporting the expenditure as and when required to do so.
