Section 9 — Travelling and daily allowances to nominated Chairperson and Members of Trustee Committee

The ADVOCATES’ WELFARE FUND ACT, 2001
The Chairperson referred to in sub-section (4) of section 4 and Members of the Trustee Committee referred to in clauses (e) and (f) of sub-section (3) of that section shall be entitled to be paid such travelling and daily allowances as are admissible to the members of the State Bar Council.

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