Section 8 in Maharashtra State Human Rights Commission Rules, 2000
8. Travelling allowances.
- The Chairperson and Members, while on Tour (including the journey undertaken to join the State Commission or on the expiry of his term with the State Commission to proceed to his home town) shall be entitled to-Travel allowances, allowances for transportation of personal effects and other similar matters at the same scales and at the same rates as are admissible to a Judge of High Court.Daily allowances at the same rates as are admissible to a Judge of a High Court :Provided that, if a sitting Judge of the High Court or a sitting Judge of District Court is appointed as a Member, then notwithstanding anything contained in this rule, the rules applicable to a Judge of the High Court shall be applicable to him till the date of his superannuation and thereafter the provisions of this rule shall apply.
