Section 16(4) in The Maharashtra State legal Aid and Advice Scheme, 1979
(4)The other Members of the Committee [and the Members of [any] [These words were added by G. N., L & J. D., LAB-No. 1081/(118)-XIV, dated 10th July, 1981, clause 8(b).] Cell] not being Member of a Taluka Legal Aid and Advice Committee shall be paid travelling and daily allowances as are admissible to Grade I Officers of the State Government and the Members of Taluka Committees [and the Members of any Cell constituted by the Taluka Committee] [These words were substituted for the original by G. N., L. & J. D., No. LAB-108 l/(233)-XIV, dated 19th August, 1981, clause 4(c).] shall be paid travelling and daily allowances as are admissible to [Grade II officials of the State Government.] [Substituted for the words and figures 'Government officials of Grade II in the pay range of Rs. 425-749' by G. N. of 30.5.1994.]
