Section 16(5) in The Maharashtra State legal Aid and Advice Scheme, 1979
(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.]
