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[Cites 0, Cited by 0] [Section 35(3)] [Section 35] [Entire Act]

State of Chattisgarh - Subsection

Section 35(3)(a) in Chhattisgarh State Legal Services Authority Regulations, 2003

(a)All the members nominated under sub-rule (3) of Rule 16 shall be entitled to payment of travelling allowances and daily allowances in respect of journey performed in connection with the work of the Taluk Committee and shall be paid in the Taluk Committee in accordance with the rules as are applicable to "Grade B" Officer of the State Government as amended from time to time.