Section 16 in The Haryana State Legal Service Authority Rules, 1995
16. The number of officers and other employees of the District Legal Services Authority.
(1)The District Legal Services Authority shall have such number of officers and other employees for rendering secretarial assistance and for its day-to-day functions as are set out in Schedule-I, Part-II to these Rules or as may be notified by the State Government from time to time.(2)On constitution of the District Authority, the existing staff of the District Level Legal Services and Advice Committees as specified in Schedule- II Part-II shall stand transferred to the said District Authorities.
