Section 17(3) in The Maharashtra State legal Aid and Advice Scheme, 1979
(3)All expenditure on legal aid or legal advice, travelling and other allowances, accommodation and staff of the Committee and provision of other legal services as also expenditure necessary for carrying out the various functions of the Committee under the Scheme, shall be made out of the funds provided by the Board, and in accordance with such rules as may be made by the Board. The Chairman or in his absence the Member-Secretary shall operate the account of the Committee in accordance with the directions of the committee.
