Section 7(2) in Gujarat Consumer Protection Rules, 1988
(2)[ (a) The President of the State Consumer Redressal Commission shall be entitled to such travelling allowance and daily allowance, on official tours, as are admissible to Hon'ble High Court Judge.(b)The Judicial member of the State Consumer Redressal Commission shall be entitled to such travelling allowance and daily, on official tours, as are admissible under Finance Department's Resolution No. PGR/102012/68/Pay Cell (P), dated 26/03/2013.(c)The Non Judicial member of the State Consumer Redressal Commission shall be entitled to such travelling allowance and daily allowance, on official tours, as are admissible to the Class I officer of the State Government.]
