Section 15 in The M.P. State Legal Services Authority Rules, 1996
15. The number of officers and other employees of the District Authority under sub-section (5) of Section 9.
- The District Authority 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.
