Section 4 in The Haryana State Legal Service Authority Rules, 1995
4. Terms of office and other conditions relating thereof, of members of State Authority.
(1)The Members of the State Authority nominated under sub-rule (1)(x) and (2) of rule 3 by the State Government shall continue for a term of two year and shall be eligible for renomination.(2)A member of the State Authority nominated under sub-rules (1)(x) and (2) of rule 3 may be removed by the State Government in consultation with the Chief Justice of Punjab and Haryana High Court if in the opinion of the State Government, he is not desirable to continue as a member.(3)If any member nominated under sub-rules (1)(x) and (2) of rule 3 ceases to be a member of the State Authority for any reason, the vacancy shall be filled in, in the same manner as the original nomination and the person so nominated shall continue to be a member for the remaining term of the member in whose place he is nominated.(4)All members, nominated under sub-rule (1)(x) and (2) of rule 3, shall be entitled to payment of travelling allowance and daily allowance in respect of journeys performed in connection with the work of the State Authority and shall be paid by the State Authority in accordance with the rules as are applicable to the Group "A" officers, as amended from time to time.(5)If the nominated member is a Government employee, he shall be entitled to claim travelling allowance and daily allowance from his parent department.
