Section 15 in Chhattisgarh Legal Services Authority Rules, 2002
15. 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 draw pay and allowances in the scale of pay indicated against each post in Schedule-C to these rules.(2)In all matters relating to service conditions like age of retirement, [Pension] [Inserted by Notification No. 1030/D-4911/XXI-B/C G /04, dated 11-2-2004.], allowances, benefits and entitlements and in disciplinary matters, the officers and other employees of the District Authority shall be governed by the Service Rules as are applicable to ministerial staff of the Subordinate Courts.
