Section 10(3) in The Supreme Court Legal Services Committee Regulations, 1996
(3)For the purpose of meeting incidental minor charges, such as Court-fee stamps and expenditure necessary for obtaining copies of documents, etc., a permanent advance of Rupees [twenty five thousand] [Substituted 'two thousand five hundred' by Notification F. No. 6(2)/96-NALSA, dated 18.9.2019 (w.e.f. 26.7.1996).] shall be placed at the disposal of the Secretary of the Committee.
