Section 7 in The M.P. State Legal Services Authority Rules, 1996
7. Conditions of service of the Executive Chairman in case of a retired Judge of the High Court.
- Where the Executive Chairman of the State Authority is a retired Judge of the High Court or retired as High Court Judge during his term of office as Executive Chairman of the State Authority :-(i)his terms and conditions shall be such as are specified in the Government of India, Ministry of Finance, Department of Expenditure-O.M. No. 19048/7/80-E.IV, dated 8th October, 1987 or such other relevant orders of the State Government as may be applicable to the retired Judges of the High Court appointed on Commissions/ Committees;(ii)he shall be permitted to subscribe to the Contributory Provident Fund of the State; and(iii)he shall be entitled to a sumptuary allowances to the tune of rupees [one thousand] [Substituted by Notification No. 17 (E)-58-97-XXI-B (II), dated 30-6-1998.] per month and paid by the State Authority.
