Section 10 in The Rajasthan Legal Assistance (Scheduled Castes and Scheduled Tribes) Rules, 1969
10. Travelling expenses.
- A pleader who has to proceed to a place other than his place of practice for the conduct of a case under these rules, shall be entitled to T.A. and D.A., at the rates as are admissible to a Government servant drawing pay upto Rs. 1000/- p.m.
