Section 7 in The Haryana State Legal Service Authority Rules, 1995
7. The terms of office and other conditions relating thereof Member-Secretary of the State Authority.
(1)The Member-Secretary of the State Authority shall be the whole time employee and shall hold office for a term not exceeding five years.(2)The Member-Secretary of the State Authority shall be the Head of the office.(3)In all matters like age of retirement, pay and allowances, benefits and entitlements, and disciplinary matters, the Member-Secretary shall be governed by the State Government Rules and he shall be on deputation to the State Authority.
