Section 10(5) in The Supreme Court Legal Services Committee Regulations, 1996
(5)The Funds of the Committee may be utilised for meeting the expenses incurred on or incidental to travels undertaken by the Chairman or other members of the Committee or the Secretary in connection with legal services activities. The travelling allowance and the dearness allowance payable to the Chairman, the ex officio members and the Secretary shall be such as to which they are entitled by virtue of their respective offices held.
