Section 35(4) in Chhattisgarh State Legal Services Authority Regulations, 2003
(4)All members, who happen to be serving Government officers or employees shall be entitled to the payment of travelling allowances and daily allowances in respect of journeys performed in connection with the work of the Taluk Committee in accordance with the provisions of the rules applicable to them and be paid by the office from w here the concerned members shall be drawing their pay and allowances and expenditure on this.
