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[Cites 0, Cited by 0] [Section 6(4)] [Section 6] [Entire Act]

State of Chattisgarh - Subsection

Section 6(4)(a) in Chhattisgarh State Legal Services Authority Regulations, 2003

(a)All Members nominated under sub-regulation (3) of Regulation 5 shall be entitled to payment of travelling allowances, and daily allowances in respect of journeys performed in connection with the work of the Committee and shall be paid by the Committee in accordance with the rules as are applicable to Grade 'A' Officers, of the State Government.