Section 9(4) in The M.P. State Legal Services Authority Rules, 1996
(4)[ (a)] [Renumbered by Notification No. 17 (E)-58-97-XXI-B (II), dated 30-6-1998.] All members nominated under sub-rule (3) of Rule 3 shall be entitled to payment of travelling allowances and daily allowances in respect of journeys performed in connection with the work of the State Authority and shall be paid by the State Authority in accordance with the rules as are applicable to the Grade 'A' officers, as amended from time to time.(b)[ All members except the Executive Chairman and Member-Secretary, if they are retired Judges of High Court, shall function in an honorary capacity.] [Inserted by Notification No. 17 (E)-58-97-XXI-B (II), dated 30-6-1998.]
