Section 12 in Chhattisgarh State Legal Services Authority Regulations, 2003
12. Funds, audit and accounts of the Committee.
(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.(2)All the amounts credited to the said fund shall be deposited in a nationalised bank.Explanation. - In this sub-regulation "Nationalised Bank" means a corresponding new bank as defined in the Banking Companies (Acquisition and Transfer of Undertakings) Act, 1970 and the Banking Companies (Acquisition and Transfer of Undertakings) Act, 1980.(3)For the purpose of meeting incidental minor charges, such as court fee stamps and expenditure necessary for obtaining copies of documents etc. a permanent advance of Rupees two thousand five hundred shall be placed at the disposal of the Secretary of the Committee.(4)All expenditure on legal service, accommodation and staff of the Committee as also expenditure necessary for carrying out the various functions of the Committee shall be incurred out of the funds of the Committee with the prior approval of the Chairman.(5)The funds of the Committee may be utilised for meeting the expenses incurred on or incidental to journeys undertaken by the Chairman or other members of the Committee or the Secretary in connection with legal services activities. The travelling allowances and dearness allowances payable to the Chairman, the ex-officio members and the Secretary shall be such as to which they are entitled by virtue of their respective offices.(6)The Secretary of the Committee shall operate the bank accounts of the Committee in accordance with the directions of the Chairman.(7)The Committee shall cause to be kept and maintained true and correct accounts of all receipts and disbursement and furnish quarterly to the State Authority.(8)The account of the Committee shall be audited annually by a qualified auditor and submitted to the State Authority.I. Legal Services by the Committee
