Section 9(1) in The Jammu and Kashmir State Legal Services Authority Regulations, 1998
(1)The Secretary of the District Legal Services Authority appointed under sub-section (3) of section 7 of the Act, shall act, exercise and perform the duties of the Secretary of the District Legal Services Authority in addition to the duties to be discharged by him as a Judicial Officer and for the discharge of his additional duties he may be paid an honorarium as may be fixed from time to time by the State Authority in consultation with the State Government.
