Section 15 in Punjab State Legal Services Authorities Rules, 1996
15. The conditions of service and the salary and allowances of the officers and other employees of the District Authority
. [Section 9(6)]. - The officers and other employees of the District Authority shall be entitled to draw pay and allowances in the scales of pay admissible to Punjab Goverment employees holding equivalent posts and shall also be entitled to same status, privileges and facilities.(2)In all other matters, like age of retirement and disciplinary matters, the officers and other employees of the District Authority shall be governed by the Punjab Government rules as are applicable to persons holding equivalent posts.
