Section 9 in The Advocates' Welfare Fund Act, 2001
9. Travelling and daily allowances to nominated Chairperson and Members of Trustee Committee.—
The Chairperson referred to in sub-section (4) of section 4 and Members of the Trustee Committee referred to in clauses (e) and (f) of sub-section (3) of that section shall be entitled to be paid such travelling and daily allowances as are admissible to the members of the State Bar Council.
