Section 11 in The Haryana State Legal Service Authority Rules, 1995
11. Director for Legal Literacy and Training of Para Legals.
(1)The State Government on the recommendation of the Chief Justice of Punjab and Haryana High Court may appoint a Director for Legal Literacy and Training of para-legals on such terms and conditions as may be specified.(2)The Director for Legal Literacy and Training of Para Legals shall be a University Professor of law, serving or retired of at least five years standing.(3)The State Government will provide such staff, technical and administrative, as may be needed to the Director for Legal Literacy and Training of Para Legals.(4)The office of the Director, Legal Literacy and Training of Para- Legals, may be established anywhere in Haryana.
