Section 17(1) in Rajasthan State Legal Services Authority Regulations, 1999
(1)The funds of the Taluk Committee shall consist of such amounts as may be allocated and granted to it by the State Authority and also such amounts as may be received by the Committee from time to time either by way of donations approved by Chairman of the District Authority or by way of costs, charges and expenses recovered from the legal aided person or the opposite party or otherwise.
