Section 13(1) in The M.P. State Legal Services Authority Rules, 1996
(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 specified in the Schedule or] [Substituted by Notification No. 17 (E)-58-97-XXI-B (II), dated 30-6-1998.] as may be notified by the State Government from time to time in consultation with the Chief Justice of the High Court.
