Section 9(5) in The M.P. State Legal Services Authority Rules, 1996
(5)[ All members except under sub-rule (2) of Rule 3 and those nominated under sub-rule (3) of Rule 3, who happen to be serving Government Officers, shall be entitled for payment of travelling allowances and daily allowances in respect of journeys performed in connection with the work of the State Authority in accordance with the provisions of the rules applicable to them and be paid by the office from where the concerned members draw their pay and allowances and expenditure on this account shall be debited to the budget head to which their pay and allowances are debited.] [Substituted by Notification No. 17 (E)-58-97-XXI-B (II), dated 30-6-1998.]
