16. State Legal Aid Fund.-

(1) A State Authority shall establish a fund to be called the State Legal Aid Fund and there shall be credited thereto-

(a) all sums of money paid to it or any grants by the Central Authority for the purposes of this Act;

(b) any grants or donations that may be made to the State Authority by the State Government or by any person for the purposes of this Act;

(c) any other amount received by the State Authority under the orders of any court or from any other source.

(2) A State Legal Aid Fund shall be applied for meeting-

(a) the cost of functions referred to in section 7;

1[(b) the cost of legal services provided by the High Court Legal Services Committee;

(c) any other expenses which are required to be met by the State Authority.]

Back

Index

Next