Section 6 in Chhattisgarh Legal Services Authority Rules, 2002
6. Conditions of services of the Executive Chairman in case of retired Judges of the High Court.
- Where the Executive Chairman of the State Authority is a retired Judge of the High Court, during his term of office as such Executive Chairman of the State Authority :-(i)His terms and conditions shall be such as are specified in the Government of India, Ministry of Finance, Department of Expenditure-O.M. No. 19048/7/80-E-IV, dated 8th October, 1987 or such other relevant orders of the State Government as may be applicable to the retired Judges of the High Court appointed on Commission's/Committees.(ii)He shall be permitted to subscribe to the G.P.F.
