Section 13 in The M.P. State Legal Services Authority Rules, 1996
13. The number of officers and other employees of the High Court Legal Services Committee under Section 8-A and the conditions of service and the salary and allowances payable to them under sub-section (6) of that section.
(1)The High Court Legal Services Committee shall have such number of officers and other employees for rendering secretarial assistance and for its day to day [functions as specified in the Schedule or] [Substituted by Notification No. 17 (E)-58-97-XXI-B (II), dated 30-6-1998.] as may be notified by the State Government from time to time in consultation with the Chief Justice of the High Court.(2)[ The Officer and other employees of the High Court Legal Services Committee shall be entitled to pay and allowance in the scale of pay indicated against each post 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.](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.(4)The officers and other employees of the High Court Legal Services Committee shall be entitled to such other facilities, allowances and benefits as may be notified by the State Government from time to time in consultation with the Chief Justice of the High Court.
