Section 11(4) in The M.P. State Legal Services Authority Rules, 1996
(4)[ Notwithstanding anything contained in these rules, the State Authority shall have power to transfer its officers and other employees and the officers and other employees of the High Court Legal Services Committee, District Legal Services Authorities and Taluk/Tahsil/Sub-Division Legal Services Committees on its own establishment or on the establishments of the High Court Legal Services Committee, other District Legal Services Authorities or Taluk/Tahsil/Sub-Division Legal Services Committees, as the case may be.] [Inserted by Notification No. 17 (E)-58-97-XXI-B (II), dated 30-6-1998.]
