Section 11(1) in Rajasthan State Legal Services Authority Regulations, 1999
(1)The Secretary of the District Legal Services Authority appointed, under sub-section (3) of section 9 of the Act shall act, exercise and perform the duties of the Secretary of the District Legal Services Authority in addition to the duties to be discharged by him as a judicial officer and for such discharge of his additional duties he shall be paid an honorarium of Rs. 400/- per month which may be revised from time to time by the State Authority in consultation with the State Government.
