Section 9(5) in Rajasthan State Legal Services Authority Regulations, 1999
(5)Subject to the provisions of sub-regulation (6) the members of the Committee shall be entitled to payment of travelling allowances and daily allowances in respect of journeys performed in connection with the Meeting/Camp held by the District Legal Services Authority and shall be paid by the District Legal Services Authority at such rates admissible to the class II officer of the State Government or as may be prescribed by the State Legal Services Authority.
