Section 3 in District Legal Services Authorities (Amendment) Regulations, 2021
3. for regulation 3 , the following shall be substituted , namely :
( 1 ) The term of office of a member of the District Authority , other than ex - officio member , shall be twoyears : provided that a member shall be eligible for re - nomination for one more term ;( 2 ) A member of the District Authority nominated under sub rule ( 3 ) of Rule 10 may be removed by theState Government in consultation with the Chief Justice of the High Court if in the opinion of the StateGovernment , it is not desirable to continue him / her as a member ;( 3 ) A member may by writing under his / her hand addressed to the Chairperson resign from the DistrictAuthority and such resignation shall take effect from the date on which it is accepted by the Chairperson ;( 4 ) Any vacancy in the office of a member of the District Authority may be filled up in the same manner asprovided for the nomination and the person so nominated shall hold office for the residuary term of themember in whose place he is nominated ;( 5 ) All members nominated under sub rule ( 3 ) of rule 10 shall be entitled to payment of travelling allowances and daily allowances in respect of journey performed in connection with the work of the District Authority and shall be paid by the District Authority in accordance with the rules as are applicable to the grade ' B ' officers of the State Government as amended from time to time ;( 6 ) If a nominated member is a Government officer or employee , he shall be entitled to only one set oftravelling allowance and daily allowance either from his parent department or , as the case may be , from theDistrict Authority ;( 7 ) Where a person is nominated as ex - officio member such person shall cease to be the member of theDistrict Authority if he ceases to hold the post or office by virtue of which he has been nominated as exofficio member :( 8 ) All members shall function in an honorary capacity ;( 9 ) The Secretary of the District Authority shall be a Senior Division Officer of the Delhi Judicial Serviceand shall be a whole time employee on deputation basis , and shall hold office for a term not exceeding threeyears ;( 10 ) In all matters like age of retirement , pay and allowances , benefits and entitlements and disciplinarymatters the Secretary shall be governed by the Delhi Judicial Service Rules and shall be on deputation to theDistrict Authority ;
