Section 10(2) in Chhattisgarh Legal Services Authority Rules, 2002
(2)[ In all matters like age of retirement, Pension, pay and allowances benefits and entitlement of the officers and the other employees of the State Authority shall be governed by the service Rules as are applicable to persons holding equivalent post in Chhattisgarh High Court/State Government.] [Substituted by Notification No. 1030/D-4911/XXI-B/C.G./04, dated 11-2-2004.]
