Section 2(g) in The Haryana State Legal Service Authority Rules, 1995
(g)"Member" means the member of the State Authority appointed under Section 6(2)(c), member of the District Authority appointed under Section 9(2), member of the High Court Legal Services Committee appointed under Section 8A(2) and member of the Sub-Divisional Legal Services Committee appointed under Section 11A(2)(b) of the Act, or as the case may be;
