Section 4(1) in Chhattisgarh Legal Services Authority Rules, 2002
(1)The Patron-in-Chief, Executive Chairman in case he is a sitting Judge of the High Court and the Chairman, High Court Legal Services Committee 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 or the High Court Legal Services Committee, as the case may be, and be paid by the said Authority or the Committee, as the case may be, in accordance with the provisions of the High Court Judge (Travelling Allowances) Rules, 1956.
