Section 12 in The Jharkhand Law Officers (Engagement) Rules, 2018
12. Retainer, Fee and other Allowances.
- For performance of the duties as mentioned in Rule 8, a Law Officer shall be paid fee including retainer fee, and such other allowances as may be determined by the Government from time to time, however for the purpose of their engagement for the Boards, Corporations or the authorities funded by the State Government, a Law Officer shall be entitled to fees as determined and approved by such Boards, Corporations or State authorities.
