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State of Madhya Pradesh - Section

Section 19 in M.P. Samaj Ke Kamjor Vargon Ke Liye Vidhik Sahayata Tatha Vidhik Salah Niyam, 1977

19.

Heads of Account to be used in all accounts of the Board shall be as specified below :-List of Major, Minor and Detailed HeadsHead of RevenueA. Subventions.B. Donations.
(1)from Central Government;
(2)from State Government;
(3)from Local Authorities;
(4)from individuals;
(5)from Bodies other than Local Authorities.C. Gifts.
(1)from Central Government;
(2)from State Government;
(3)from Local Authorities;
(4)from individuals;
(5)from Bodies other than Local Authorities.D. Reimbursement, by aided persons, of expenses incurred in giving legal aid and legal advice.Heads of ExpenditureA. General Administration.General Administration and Office Establishment
(a)Pay of Officers and Office Establishment.
(b)Allowances.
(c)Contingency.
B. Legal Aid and Legal Advice.
(1)Legal Aid.
(a)
(i)payment of Court-fees;
(ii)process fees;
(iii)expenses of witnesses;
(iv)other charges payable or incurred in connection with legal proceeding;
(b)representation by a Legal Practitioner in a legal proceeding;
(c)supply of certified copies of judgments and orders in a legal proceeding;
(d)preparation of appeal, paper books including printing and translation of documents in a legal proceeding;
(e)expenditure on other modes of legal aid.
(2)Legal Advice.C. Miscellaneous.