Section 5 in Chhattisgarh Legal Services Authority Rules, 2002
5. [ Term of office of the Executive Chairman. [Substituted by Notification No. 7142/D-2944/XXI-B/C.G./04, dated 4-12-2004.]
- The Executive Chairman of the State Authority, whether a serving or a retired judge of the High Court shall hold office during the pleasure of the Governor.]
