Section 15(2) in Chhattisgarh Legal Services Authority Rules, 2002
(2)In all matters relating to service conditions 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 District Authority shall be governed by the Service Rules as are applicable to ministerial staff of the Subordinate Courts.
