Section 16(2) in Delhi State Legal Services Authority Act, 1987
(2)A State Legal Aid Fund shall be applied for meeting—(a)the cost of functions referred to in section 7; 1[(b) the cost of legal services provided by the High Court Legal Services Committees; 2[(b) the cost of legal services provided by the High Court Legal Services Committees;”(c)any other expenses which are required to be met by the State Authority.]
