Section 8(7) in Chhattisgarh Legal Services Authority Rules, 2002
(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.
