Section 8(4) in Chhattisgarh Legal Services Authority Rules, 2002
(4)All members nominated under sub-rule (3) 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 1st Grade Officers of the State, as amended from time to time.
