Section 16 in The M.P. State Legal Services Authority Rules, 1996
16. The conditions of service and the salary and allowances of the officers and other employees of the District Authority under sub-section (6) of Section 9.
- [(1) The officers and other employees of the District Authority shall be entitled to pay and allowances as specified in Schedule or at par with officer and employees of the State Government holding equivalent post.] [Substituted by Notification No. 17 (E)-58-97-XXI-B (II), dated 30-6-1998.](2)In all matters like age of retirement, pensions, pay and allowances, other benefits and entitlements and disciplinary matters, the officers and other employees of the District Authority shall be governed by the State Government Rules as are applicable to [the officers and employees of the State Government] [Substituted by Notification No. 17 (E)-58-97-XXI-B (II), dated 30-6-1998.] holding equivalent posts.(3)The officers and other employees of the District Authority shall be entitled to such other facilities, allowances and benefits as may be notified by the State Government from time to time in consultation with the Chief Justice of the High Court.(4)[ Subject to regulations made by the State Authority the officers and other employees of the District Legal Services Authorities shall be under the general control of the State Authority.] [Inserted by Notification No. 17 (E)-58-97-XXI-B (II), dated 30-6-1998.]
