Section 14(5) in Rajasthan State Legal Services Authority Regulations, 1999
(5)Subject to the provisions of sub-regulation (6) all members of the Committee shall be entitled to the payment of travelling allowances and daily allowances in respect of journeys performed in connection with the Meetings/Camp held by the Taluk Legal Services Committee and shall be paid by the Taluk Legal Services Committee at such rates as may be admissible to a class III employee while travelling on official duty or as may be prescribed by the State Legal Services Authority.
