Section 4(9) in Kerala Consumer Protection Rules, 2005
(9)The members shall be eligible for traveling allowance and daily allowance for attending the meetings of the State Council or its working groups at the rate admissible to Class I Officers of the Government. On receipt of the claim, payment of traveling allowance and daily allowance to members shall be made by the Registrar & Secretary of the State Commission from the traveling allowance Head of Account of the Consumer Disputes Redressal Commission.
