Section 6(9) in Kerala Consumer Protection Rules, 2005
(9)The non-official members and members of the Legislative Assembly shall be eligible for traveling allowance and daily allowance for attending the meetings of the District Council or its working groups at the rate admissible to Class I Officers of the Government. The official members of the District Council shall be eligible for traveling allowance and daily allowance for attending the meetings of the District Council and working groups as admissible under the provisions of the Kerala Service Rules. Every claim under this sub-rule shall be subject to certifying by the member to the effect that he had not claimed such allowances from any other Government Departments, Ministries or Organizations or establishments for his visit to attend the meeting of the District Council or any of its working group.Note. - For the purpose of calculating traveling allowance, the address of the member as shown in the notification constituting the Council shall be followed. Local non-official members residing at the place of the venue of the meeting shall be paid consolidated amount of rupees 150 (Rupees one hundred and fifty only) per diem. On receipt of the claim, payment of traveling allowance and dearness allowance to members shall be made by the Senior Superintendent of the District Forum from the Traveling Expense provision of the Consumer Disputes Redressal Forum.
