Section 41(1) in Rajasthan State Legal Services Authority Regulations, 1999
(1)The Chairman of the High Court Legal Services Committee or the Chairman of the District Authority or the Chairman of the Taluk Legal Services Committee, as the case may be, shall exercise complete and full control over the expenditure to be incurred on the schemes.[Provided that, all the minor expenditures, up to ten thousands rupees per month, shall be met out from the fund of [4(C) Legal Services Authorities Act] in accordance to the heads prescribed by National Legal Services Authority by the Secretary, District Legal Services Authority and Secretary, Rajasthan High Court Legal Services Committee, Jodhpur/Jaipur at his/her own level as the case may be without the approval of the Chairman, District Legal Services Authority and Chairman, Rajasthan High Court Legal Services Committee, Jodhpur/Jaipur.] [Substituted by Notification No. P(8) vidhi-2/virsa (16)/2012/629, dated 16.8.2018 (w.e.f. 3.2.2019).]
