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[Cites 0, Cited by 0] [Section 21(3)] [Section 21] [Entire Act]

State of Chattisgarh - Subsection

Section 21(3)(a) in Chhattisgarh State Legal Services Authority Regulations, 2003

(a)All members nominated under sub-rule (3) of Rule 13 shall be entitled to payment of travelling allowances and daily allowances in respect of journeys performed in connection with the work of the District Authority and shall be paid by the District Authority in accordance with the rules as are applicable to Grade 'B' Officers of the State Government.