Section 9 in The Haryana State Legal Service Authority Rules, 1995
9. The number of officers and other employees of the State Authority.
(1)The State Authority 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 I to these rules or as may be notified by the State Government from time to time.(2)On constitution of the State Authority, existing staff of the Haryana State Legal Service and Advice Committee as specified in Schedule II shall stand transferred to the said State Authority.
