Section 12(3) in Chhattisgarh Legal Services Authority Rules, 2002
(3)In all matters like age of retirement, [Pension] [Inserted by Notification No. 1030/D-4911/XXI-B/C.G./04, dated 11-2-2004.], allowances, benefits and entitlements and in disciplinary matters, the officers and other employees of the High Court Legal Services Committee shall be governed by the Service Rules as are applicable to persons holding equivalent posts in the Chhattisgarh High Court/State Government, as the case may be.
