Section 6(5) in Chhattisgarh State Legal Services Authority Regulations, 2003
(5)All Members covered under sub-regulation (2) of Regulation 5 and those nominated under sub-regulation (3) of that regulation, who happen to be serving Government Officers, shall be entitled to the payment of traveling allowances and daily allowances in respect of the journeys performed in connection with the work of the Committee in accordance with the provisions of the rules applicable to them and paid by the office from where the concerned Members shall be drawing their pay and allowances and expenditures on this account shall be debited to budget head to which their pay and allowances shall be debited.
