The Advocates' Welfare Fund Act, 2001

9. Travelling and daily allowances to Chairperson and Members of Trustee Committee.-

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 traveling and daily allowances as are admissible to the members of the State Bar Council.