Section 10 in Chhattisgarh Legal Services Authority Rules, 2002
10. The conditions of service and the salary and allowances of officers and other employees of the State Authority under sub-section (6) of Section 6.
(1)The officers and other employees of the State Authority indicated against each post in Schedule-A to these rules.(2)[ In all matters like age of retirement, Pension, pay and allowances benefits and entitlement of the officers and the other employees of the State Authority shall be governed by the service Rules as are applicable to persons holding equivalent post in Chhattisgarh High Court/State Government.] [Substituted by Notification No. 1030/D-4911/XXI-B/C.G./04, dated 11-2-2004.]
