Section 19 in Delhi Legal Services Authority Regulations,2002
19. Travelling allowance and daily allowance for journeys in connection with Lok Adalats and Legal Aid programmes of the State Authority :
(1)The ex-officio Members of the State Authority including the Patron-in-Chief and the Executive Chairman shall be entitled to draw their Travelling Allowance and Daily Allowance from the State Legal Aid Fund established under Section 16 of the Act for performing the functions of the State Authority, at the rate applicable to them under the rules governing their conditions of service.(2)The other persons, who are required by the State Authority to participate in the Lok Adalats or legal aid programmes of the State Authority, shall be entitled to the payment of Travelling Allowance and Daily Allowance from the State Legal Aid Fund in respect of journeys performed by them in connection therewith, at the rate applicable to them under the rules governing their conditions of service;Provided that where no rule is applicable to any such persons, the participating person shall be entitled to Travelling Allowance and Daily Allowance at the rate applicable to the Class I Officers of the State Government.(3)No Travelling Allowance and Daily Allowance shall be admissible under this rule to any Member or other person referred to in sub-ruels (1) and (2) if he draws Travelling Allowance and Daily Allowance from any other source for performing the same journey.
