Section 15 in The Maharashtra State Legal Aid and Advice Board Rules, 1981
15. Authority to incur expenditure.
(1)The amount of money, if any, received by the Committee shall be credited to the receipt head "065-Other Administrative Services-A-Administration of Justice-(c)-Other Receipts (iii) Miscellaneous Receipts."(2)The funds allotted to the Committee by the Board, under clause 17 of the Scheme, shall be utilised for meeting the expenses in connection with the implementation of the legal services programme.(3)All bills of expenditure to be incurred by the Committee on the items specified in sub clause (3) of clause 17 of the Scheme shall be passed by the Member Secretary of the Committee for payment and no payment of any bill shall be made unless it has been passed by the Member-Secretary.(4)All such expenditure incurred by the Member-Secretary shall be placed before the Committee for its approval. Expenditure on other items like (1) purchase of furniture, stationery (2) publicity etc., shall be made by the Member-Secretary as per the instructions issued from time to time by the Board.
