Section 9(1) in The M.P. State Legal Services Authority Rules, 1996
(1)The members of the State Authority nominated under sub-rule (3) of Rule 3 and 2 (vii) of Rule 3 by the State Government shall continue for a term of two years [and shall be eligible for renomination for one more term] [Substituted by Notification No. 17 (E)-58-97-XXI-B (II), dated 30-6-1998.].
