Section 27(5) in Chhattisgarh State Legal Services Authority Regulations, 2003
(5)The funds of the District Authority may be utilized for meeting the expenses incurred on or incidental to journeys undertaken by the Chairman or other Members of the District Authority or the Secretary in connection with the legal services activities. The travelling allowances and dearness allowances 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 office held.
