Section 11 in The Maharashtra State legal Aid and Advice Board
11. Funds of the Board.
(1)The State Government shall, under appropriation duly made by law in this behalf, place at the disposal of the Board, from time to time, the necessary amounts for implementation of the legal aid programme.(2)The Board shall also be entitled to receive and accept donations and grants to its legal aid programme.(3)The costs, charges and expenses which may be recovered as a result of legally aided litigation and all other amounts received by it shall be credited to the State Government.(4)The Board shall out of the amount placed at its disposal by the State Government make available necessary finances to the various Committees in such manner and to such extent as it thinks reasonable.(5)The Board shall maintain true and proper account's of the receipts and disbursements of all amounts placed at its disposal by the State Government. [The accounts of the Board shall be audited annually by the Accountant General of Maharashtra.] [This portion was, substituted for the portion beginning with the words 'the accounts of the Board' and ending with the words 'may determine', by G. R., L. & J. D No. LAB 1086/(96)-XV, dated 24.7.1986, clause 4.]
