Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Rajasthan - Subsection

Section 7(9) in The Rajasthan Legal Aid Rules, 1984

(9)The Chairman of the Committee may appoint a Secretary from amongst the ministerial staff of his court or Tribunal, as the case may be. Such Secretary may be paid remuneration at the rates fixed by the High Court Legal Aid Committee.