Section 9 in The Maharashtra Advocates Welfare Fund Act, 1981
9. Travelling and daily allowance to members of Trustee Committee.
The non-official members of the Trustee Committee shall be eligible to get such travelling allowance and daily allowance as are admissible to the members of the Bar Council:Provided that, if a member of the Committee is a Member of the Maharashtra Legislative Assembly or Maharashtra Legislative Council or a Member of Parliament the allowances payable to such member shall be the travelling and daily allowances or such other allowances which are payable to him as a member of the State Legislature or of Parliament, as the case may be, for the purpose of meeting the personal expenditure in attending the meeting of the State Legislature or Parliament or its Committees.
