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State of Madhya Pradesh - Section
Section 13 in The M.P. Family Court Rules, 2002
13. Travelling and other expenses payable to medical and other experts.
- Where in the opinion of the Family Court, the assistance of an expert or other person referred to in Section 12 of the Act is necessary, but the party needing such assistance does not have means to pay his fees and travelling and other expenses, it may, suo motu or on application of the party, direct the payment of such fees and expenses, out of the revenue of the State as specified below :-| (1) | (2) | |
| (a) | If the expert is Government servant. | Travelling expenses at the rate as admissible to him in theservice of the State Government. |
| (b) | If the expert is not a Government servant. | Travelling expenses at the rate as admissible to Class-IOfficer of the State Government plus Rs. 500/- as fees per day. |