Section 4(7) in Rajasthan State Legal Services Authority Regulations, 1999
(7)The Secretary of the Committee shall be a Judicial Officer of the rank specified under rule 8 of the Rules, to be appointed by the Chief Justice in consultation with the Executive Chairman and he shall in addition to the pay and allowances admissible to him as a Judicial Officer under the service rules applicable to him be paid an honorarium of Rs. 500/- per month for the performance of the duties which may be revised from time to time by the State Authority in consultation with the State Government.
