Section 24(1) in The Orissa State Legal Services Authority Regulations, 1996
(1)The ex-officio Members of the State Authority including the Patron-in-Chief and the Executive Chairman shall be entitled to draw their Travelling Allowances and Daily Allowance from the State Legal Aid Fund established under Section 16 of the Act for performing the functions of the State Authority, at the rate applicable to them under the rules governing their conditions of service.
