Section 11 in The M.P. State Legal Services Authority Rules, 1996
11. The conditions of service and the salary and allowances of officers and other employees of the State Authority under sub-section (6) of Section 6.
- [(1) The officers and other employees of the State Authority shall be entitled to draw pay and allowances in the scale of pay indicated against each post in the Schedule or at par with officers and employees of the State Government holding equivalent posts.] [Substituted by Notification No. 17 (E)-58-97-XXI-B (II), dated 30-6-1998.](2)In all matters like age of retirement, pensions, pay and allowances, other benefits and entitlements and disciplinary matters, the officers and other employees of the State Authority shall be governed by the State Government Rules as are applicable to [officers and employees of the State Government] [Substituted by Notification No. 17 (E)-58-97-XXI-B (II), dated 30-6-1998.] holding equivalent posts.(3)The officers and other employees of the State Authority shall be entitled to such other facilities, allowances and benefits as may be notified by the State Government from time to time in consultation with the Chief Justice of the High Court.(4)[ Notwithstanding anything contained in these rules, the State Authority shall have power to transfer its officers and other employees and the officers and other employees of the High Court Legal Services Committee, District Legal Services Authorities and Taluk/Tahsil/Sub-Division Legal Services Committees on its own establishment or on the establishments of the High Court Legal Services Committee, other District Legal Services Authorities or Taluk/Tahsil/Sub-Division Legal Services Committees, as the case may be.] [Inserted by Notification No. 17 (E)-58-97-XXI-B (II), dated 30-6-1998.]
