Section 5(b) in Maharashtra State Human Rights Commission Rules, 2000
(b)The Chairperson and Members shall be entitled to receive dearness allowance as admissible on the leave salary under sub-rule (2) at the rates in force on the date of relinquishment of their office in the State Commission. Provided that, he shall not be entitled to city compensatory allowance or any other allowance on such leave.
