Section 4(5) in Himachal Pradesh State Legal Services Authority Regulations, 1996
(5)Subject to the provisions of sub-regulation (6) all members nominated under sub-regulation 3 shall be entitled to payment of travelling and daily allowance in respect of journeys performed in connection with the work of the High Court Legal Services Committee and shall be paid by the High Court Legal Services Committee in accordance with the Himachal Pradesh Government instructions contained in Finance Regulation Department Office Memorandum No. Fin-(c)-B(7)-2/88, dated 24-5-1995, as amended from time to time.
