Section 6 in Maharashtra State Human Rights Commission Rules, 2000
6. Leave travel concession.
- The Chairperson and Members shall be entitled to leave travel concession at the same rates and at the same scales and on the same conditions as are applicable to the Chief Secretary to the Government of Maharashtra :Provided that, if a sitting Judge of the High Court or a sitting Judge of a District Court is appointed as a Member, then notwithstanding anything contained in this rule, rules applicable to a Judge of the High Court shall be applicable to him, till the date of his superannuation.
