Section 45(5) in Rajasthan State Legal Services Authority Regulations, 1999
(5)Subject to the provisions of sub-regulation (6), all members nominated under sub-regulation (4) of regulation 44 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 High Court Legal Awareness Committee and shall be paid at such rates as may be admissible to a class 1st officer while travelling on official duty or as may be specified by the State Legal Services Authority.
