Section 17(5) in Rajasthan State Legal Services Authority Regulations, 1999
(5)The Secretary of the Taluk Committee shall keep and maintain true and correct accounts of all receipts and disbursements and furnish quarterly returns to the State Authority through the Chairman District Authority in accordance with the direction of Executive Chairman. The accounts of Taluk Committee shall be audited in accordance with the provisions of Section 18 of the Act.Chapter-IV Legal Services
