Section 6(1) in The High Court Legal Services Committee Regulations, 1997
(1)An officer of the High Court, not below the rank of the Joint Registrar, belonging to the Uttar Pradesh Higher Judicial Service, may be appointed by the Chief Justice to work as Secretary of the Committee in addition to his duties as such officer of the High Court. He may be paid honorarium of Rs. 1,000 per month for the performance of the functions and discharge of the duties as Secretary.
