Section 16 in The Maharashtra State legal Aid and Advice Scheme, 1979
16. Travelling and Daily Allowances of Members of Committees [and the Members of [any] [These words were added for original by G. N., L. & J. D., No. LAB-1081/ (118)-XIV, dated 10th July, 1981, clause 8(a).] Cell.]
- No Member of any Committee shall be entitled to any remuneration for any work connected with the functions of the Committee.(2)The Member of the Committee who is nominated from amongst the Members of the State Legislature shall be paid travelling and daily allowances as may be admissible to him as such Member of State Legislature.(3)The ex-officio Members of the Committee shall be entitled to travelling and daily allowances according to the rules applicable to them.(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.](5)[ The Chairman of the Greater Bombay Legal Aid Advice Committee [the Chairman of Nagpur Legal Aid and Advice Committee and the Chairman of Aurangabad Legal Aid and Advice Committee] [Sub-clause (5) was added by G. N., L & J. D., No. LAB-1081/(118)-XIV, dated 10th July, 1981, clause 8(c).] shall be entitled to draw travelling and daily allowances as are admissible to sitting Judges of the High Court, according to the rule in force.]
