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State of Jammu-Kashmir - Section

Section 18 in The Jammu and Kashmir Legal Services Authorities Rules, 1998

18. The conditions of service and the salary and allowances of officers and other employees of the Tehsil Legal Services Committees.

(1)The officers and other employees of the Tehsil Legal Services Committee shall be entitled to draw pay and allowances in the scale of pay admissible to Government employees holding equivalent posts and shall also be entitled to same status, privileges and facilities.
(2)In all other matters like age of retirement and disciplinary matters, the officers and other employees of the Tehsil Legal Services Committee shall be governed by the Government rules as are applicable to persons holding equivalent posts.