Section 14 in The Maharashtra Juvenile Justice (Care and Protection of Children) Rules, 2002
14. Honorarium and allowances to social workers of the Board and the members of the Committee.
(1)The members of the Committee and members of the Board shall be entitled for the travelling allowance and meeting allowance at such rate as are admissible to Class I officers of the State Government from time to time by issuing an order.(2)Chairperson and member of the Committee and social workers shall be given an honorarium as fixed by the State Government from time to time.
