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State of Madhya Pradesh - Section

Section 18 in The M.P. State Legal Services Authority Rules, 1996

18. The number of officers and other employees of the Taluk/Tehsil/ Sub-Division Legal Services Committee under sub-section (3) of Section 11-A.

- The Taluk/Tehsil/Sub-Division Legal Services Committee shall have such number of officers and other employees for rending secretarial assistance and for its day-to-day [functions as specified in the Schedule or] [Substituted by Notification No 17 (E)-58-97-XXI-B (II), dated 30-6-1998.] as may be notified by the State Government from time to time in consultation with the Chief Justice of the High Court.