Section 4 in Chhattisgarh Legal Services Authority Rules, 2002
4. Special Provisions for the Patron-in-Chief, Executive Chairman of the State Legal Services Authority and Chairman, High Court Legal Services Committee.
(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.(2)The Executive Chairman [x x x] [Omitted by Notification No. 1186/D-398/XXI-B/C.G./06, dated 14-2-2006.] shall be provided with a staff car and driver by the State Authority and the expenditure on account of the pay and allowances of the staff car driver as well as the maintenance and repairs of the car shall be borne by the said Authority.(3)The ceiling for the petrol consumption for the car provided under sub-rule (2) shall be [200 litres] [Substituted by Notification No. 1186/D-398/XXI-B/C.G./06, dated 14-2-2006.] per month or actual consumption, whichever is less.(4)The Patron-in-Chief and Executive Chairman of the State Legal Services Authority and Chairman, High Court, Legal Services Committee each shall be provided with telephone with S.T.D. facility with a maximum ceiling of Rs. 24,000/- per annum.
