Section 8 in Chhattisgarh Legal Services Authority Rules, 2002
8. The terms of office and other conditions relating thereto, of members and Member-Secretary of the State Authority under sub-section (4) of Section 6.
(1)The members of the State Authority nominated under sub-rule (3) of Rule 3 by the State Government shall continue for a term of two years and shall be eligible for renomination.(2)A member of the State Authority nominated under sub-rule (3) of Rule 3 may, after consultation with the Chief Justice, be removed by the State Government at any time if, in the opinion of State Government, it is not desirable to continue him as a member.(3)If any member nominated under sub-rule (3) of Rule 3 ceases to be a member of the State Authority for any reason, the vacancy shall be filled up in the same manner as the original nomination and the persons so nominated shall continue to be a member for the remaining period of the term of the members in whose place he is nominated.(4)All members nominated under sub-rule (3) of Rule 3 shall be entitled to payment of travelling allowance and daily allowance in respect of journeys performed in connection with the work of the State Authority and shall be paid by the State Authority in accordance with the rules as are applicable to the 1st Grade Officers of the State, as amended from time to time.(5)If the nominated member is a Government employee, he shall be entitled to only one set of travelling allowance and daily allowance either from his parent Department or as the case may be, from the State Authority.(6)The Member-Secretary of the State Authority shall be the whole time employee and shall normally hold office for a term of three years on deputation basis.(7)In all matters relating to service conditions like age of retirement, pay and allowances, benefits and entitlements and in disciplinary matters, the Member-Secretary shall be governed by the State Government rules and he shall be on deputation to the State Authority. He shall be entitled to the special pay as admissible to the deputations belonging to that grade under the Government.
