Section 19 in The M.P. State Legal Services Authority Rules, 1996
19. The conditions of service and the salary and allowances of the officers and other employees of the Taluk/Tehsil/Sub-Division Legal Services Committee under sub-section (4) of Section 11-A.
- [(1) The officers and other employees of the Taluk/Tehsil/Sub-Division Legal Services Committee shall be entitled to pay and allowances as specified in the Schedule or at par with officers and employees of the State Government holding equivalent posts.] [Substituted by Notification No 17 (E)-58-97-XXI-B (II), dated 30-6-1998.](2)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 Taluk/Tehsil/Sub-Division 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.(3)The officers and other employees of the Taluk/Tehsil/Sub-Division Legal Services Committee shall be entitled to such other facilities, allowance and benefits as may be notified by the State Government from time to time in consultation with the Chief Justice of the High Court.(4)[ Subject to the Regulations made by the State Authority, the officers and other employees of the Taluk/Tahsil/Sub-Division Legal Services Committee shall be under the general control of the State Authority.] [Inserted by Notification No 17 (E)-58-97-XXI-B (II), dated 30-6-1998.]
