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State of Chattisgarh - Section

Section 25 in Chhattisgarh Legal Services Authority Rules, 2002

25. The manner of recruitment and appointment of Officers/Staff of.

- (A) Shall be such as the Executive Chairman after consultation with the Patron-in-Chief may, subject to the approval of the State Government, determine.
(B)[ The transfer of positing of officers and staff of the Authority will be made by the Executive Chairman after consultation with the Patron-in-Chief.] [Substituted by Notification No 8326/D-2783/21-B (C.G.)/2002 dated 30-11-2002.]