Section 13 in Rajasthan State Legal Services Authority Regulations, 1999
13. Funds, Accounts and Audit.
(1)The funds of the District Authority shall consist of such amounts as may be allocated and granted to it by the State Authority as also such amounts as may be received by the District Authority from time to time either by way of donation so approved by the Executive Chairman or by way of costs, charges and expenses recovered from the person to whom legal aid was provided or the opposite party or otherwise.(2)The Funds of the District Authority shall be maintained by opening an account in a Scheduled Bank approved by the Chairman and be operated by the Secretary of the District Authority in accordance with the directions of the Chairman.(3)[ For the purpose of meeting incidental minor expenditures such as court fee, stamps and expenditures necessary for obtaining copies of documents & contingent expenditures etc. a permanent advance of rupees ten thousand from cost fund of District Legal Services Authority shall be placed at the disposal of Secretary of the District Legal Services Authority.] [Substituted by Notification No. P(8) vidhi-2/virsa (16)/2012/629, dated 16.8.2018 (w.e.f. 3.2.2019).](4)All expenditure on legal services including legal aid and advice as also expenditure necessary for carrying out the various functions of the District Authority, shall be met out of the funds of the District Authority.(5)The Secretary of the District Authority shall keep and maintain true and correct account of all receipts and disbursements and furnish quarterly return to the State Authority. Such accounts shall be audited in accordance with the provisions of Section 18 of the Act.
