Section 3(2) in Gujarat Consumer Protection Rules, 1988
(2)[ (a) The President and of the District Consumer Redressal Forum shall, on official tours undertaken on or after 26/03/2013, be entitled to travelling allowance as per Finance Department's Resolution No. PGR/102012/68/Pay Cell (P), dated 26/03/2013.(b)The members of the District Consumer Redressal Forum shall be entitled to such travelling allowance and daily allowances, on official tours as are admissible to Class-II Officers of the State Government.]
