Section 3C in Chhattisgarh State Legal Services Authority Regulations, 2003
3C. Allowances payable to the members of the State Authority.
(1)The sitting fee payable to the non-official Members of the State Authority for attending the meeting or of any Committee thereof is as may be fixed by the Executive Chairman, with the approval of the Patron-in-Chief.(2)No allowances pay able to the Patron-in-Chief and Executive Chairman for attending the meetings of the State Authority or of any Committee thereof.
