Section 4(4) in The Haryana State Legal Service Authority Rules, 1995
(4)All members, nominated under sub-rule (1)(x) and (2) of rule 3, shall be entitled to payment of travelling allowance and daily allowance in respect of journeys performed in connection with the work of the State Authority and shall be paid by the State Authority in accordance with the rules as are applicable to the Group "A" officers, as amended from time to time.
