Section 6 in The M.P. State Legal Services Authority Rules, 1996
6. [ Special provisions for the Patron-in-Chief, Executive Chairman of the State Legal Services Authority and Chairman, High Court Legal Services Committee. [Substituted by Notification No. 17 (E)-58-97-XXI-B (II), dated 30-6-1998.]
(1)The Patron-in-Chief, Executive Chairman, in case he is a sitting Judge of the High Court, and the Chairman High Court Legal Services Committee, shall be entitled to payment of travelling allowances and daily allowances in respect of journeys performed in connection with the work of the State Authority or the High Court Legal Services Committee, as the case may be, and be paid by the said Authority or the Committee, as the case may be, in accordance with the provisions of the High Court Judge (Travelling Allowances) Rules, 1956.(2)(i)The Patron-in-Chief and the Executive Chairman each shall be provided with a staff car and driver by the State Authority and the expenditure on account of the pay and allowances of the staff car drivers as well as the maintenance and repairs of the cars shall be borne by the said Authority.(ii)The Chairman, High Court Legal Services Committee shall be provided with a staff car and a driver by the Committee and the expenditure on account of the pay and allowances of the car driver as well as the maintenance and repairs of the car shall be borne by the Committee.(3)The ceiling for the petrol consumption for cars provided under sub-rule (2) shall be 200 litres per month.(4)The Patron-in-Chief, Executive Chairman, State Legal Services Authority and Chairman, High Court, Legal Services Committee each shall be provided with telephone with S.T.D. facility, and furnished office at the residence, and each of them shall be entitled to sumptuary-allowance of one thousand rupees per month.]
