Section 4(2) in Chhattisgarh Legal Services Authority Rules, 2002
(2)The Executive Chairman [x x x] [Omitted by Notification No. 1186/D-398/XXI-B/C.G./06, dated 14-2-2006.] shall be provided with a staff car and driver by the State Authority and the expenditure on account of the pay and allowances of the staff car driver as well as the maintenance and repairs of the car shall be borne by the said Authority.
