Section 33 in The Jammu and Kashmir State Legal Services Authority Regulations, 1998
33.
Without prejudice to the powers of the Government to frame Rules regarding entitlement to Salary, Allowance and other conditions of services of the officers and the employees of the Authorities and Committees, these regulations shall be read supplemental to the Rules framed or to be framed by Government under sub-section (5) of section 3, sub-section (6) of section 6, sub-section (6) of section 7 and sub-section (4) of section 10 of the Act in so far they are not inconsistent with the Rules.
