Section 11 in Punjab State Legal Services Authorities Rules, 1996
11. The experience and qualifications of Secretary of the High Court Legal Services Committee.
[Section 8A(3)]. - A person shall not be qualified for appointment as Secretary of the High Court Legal Service Committee unless he is a member of the Punjab Superior Judicial Service :Provided that if no suitable person is available from amongst the members of the Punjab Superior Judicial Service, an officer of the High Court not below the rank of a Joint Registrar shall be eligible for appointment as Secretary of the aforesaid Committee.
