Section 12 in Chhattisgarh Legal Services Authority Rules, 2002
12. The number of officers and other employees of the High Court Legal Services Committee under sub-section (5) of Section 8-A and the conditions of service and the salary and allowances payable to them under sub-section (6) of that Section.
(1)The High Court Legal Services Committee shall have such number of officers and other employees for rendering secretarial assistance and for its day-to-day functions as are set out in Schedule-B to these rules.(2)The Officers and other employees of the High Court Legal Services Committee shall be entitled to draw pay and allowances in the scale of pay indicated against each position in Schedule-B to these rules, or as fixed by the Chief Justice.(3)In all matters like age of retirement, [Pension] [Inserted by Notification No. 1030/D-4911/XXI-B/C.G./04, dated 11-2-2004.], allowances, benefits and entitlements and in disciplinary matters, the officers and other employees of the High Court Legal Services Committee shall be governed by the Service Rules as are applicable to persons holding equivalent posts in the Chhattisgarh High Court/State Government, as the case may be.
