Section 9 in The Maharashtra State Legal Aid and Advice Board Rules, 1981
9. Travelling Allowance to Members of the Committee.
(1)A member of the Committee residing at the Head-quarter of the Committee may be reimbursed in respect of the actual expenditure incurred by him in travelling for the purpose of attending the meeting of Committee, but such claim shall not exceed Rs. 15.(2)No Member of a Committee shall be entitled to travelling or daily allowance in respect of any journey undertaken by him other than journey for the purpose of attending the meeting, unless such journey has been undertaken under the authority or in pursuance of the instructions of the Chairman.
