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State of Maharashtra - Section

Section 17 in The Maharashtra State legal Aid and Advice Scheme, 1979

17. Funds of Committees.

(1)The Board shall from time to time allocate funds to each Committee out of the amounts placed at its disposal by the State Government for the purpose of enabling the Committee to carry out its functions under the Scheme.
(2)For the purpose of meeting the incidental minor charges such as court-fee stamps and expenditure necessary for obtaining copies of documents from a Court, a permanent advance of the amount specified below shall be placed the disposal of the Member-Secretary of the Committee, namely
  Rs.
  (a) The Member-Secretary of the Greater Bombay 500 Legal Aid andAdvice Committee,[of the Nagpur Legal Aid and Advice Committeeand of the Aurangabad Legal Aid and Advice Committee] [These words were substituted for the original by G.N., L. & J.D., No., LAB-1081/(153)-XIV, dated 17th July, 1984, clause 10.]. 500
(b) The Member-Secretary of a District Legal Aid 250 and AdviceCommittee. 250
(c) The Member-Secretary of a Taluka Legal Aid 100 and AdviceCommittee. 100
(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.
(4)The Committee shall cause to be kept and maintained true and correct accounts of all receipts and disbursements, and furnish quarterly returns to the Board and in the case of the Taluka Legal Aid and Advice Committee, such quarterly returns shall also be furnished to the District Legal Aid and Advice Committee.
(5)The Accounts of every Committee shall be audited [annually by Accountant General, Maharashtra.] [These words were substituted for the original by G. N., L. & J. D., No. LAB-1086/(65)-XIV, dated 10th July, 1986, clause 10.] A copy of the audit report shall be forwarded to the Board.