Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Chattisgarh - Section Section 24 in Chhattisgarh State Legal Services Authority Regulations, 2003 24. Terms of office and other conditions relating thereto of the Secretary of the District Authority. (1)The Secretary of the District Authority shall hold office for a term not exceeding 3 years.
