Section 13(3) in The M.P. State Legal Services Authority Rules, 1996
(3)In all matters like age of retirement, pensions, pay and allowances, other benefits and entitlements and disciplinary matters, the officers and other employees of the High Court Legal Services Committee shall be governed by the State Government Rules as are applicable to [officers and employees of the State Government] [Substituted by Notification No. 17 (E)-58-97-XXI-B (II), dated 30-6-1998.] holding equivalent posts.
