Section 17 in The Maharashtra State Legal Aid and Advice Board Rules, 1981
17. Funds of the Committee.
(1)Any amount which may be received by or on behalf of the Committee shall be in the custody of the Member-Secretary of the Committee who shall be held responsible for the same.(2)The Member-Secretary of the committee shall keep full and true accounts of all the money's received and amounts expended from the funds of the Committee.(3)For the purpose of keeping the accounts the following registers shall be maintained:-(1)Cash Register,(2)One ledger,(3)One day book,(4)One receipt book and such other registers as may be prescribed from time to time.(4)The Member-Secretary shall make available to the Advocate on the panel entrusted with a case such amount or amounts as may be required from time to time against an acknowledgement of receipt.(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.(6)A separate account shall be kept in respect of each client or applicant in the form of ledger entries by the Advocate on the Panel.(7)The Advocate on the panel who has accepted the case referred to by the Committee shall submit periodical accounts of the amount received and expended supported by vouchers.
