Section 2(g) in Chhattisgarh Legal Services Authority Rules, 2002
(g)"Secretary" means the Member-Secretary of the State Legal Services Authority constituted under Section 6, or, as the case may be, the Secretary of the High Court Legal Services Committee constituted under Section 8-A, or, as the case may be, the Secretary of the District Legal Services Authority constituted under Section 9 of the Act;
