Section 4(5) in Rajasthan State Legal Services Authority Regulations, 1999
(5)Subject to the provisions of sub-regulation (6) all members nominated under regulation 3 shall be entitled to the payment of travelling allowances and daily allowances in respect of journeys performed in connection with the meetings and functions of the Committee and shall be paid by the Committee at such rates as may be admissible to a class I officer, while travelling on official duty.
