Section 5 in The M.P. State Legal Services Authority Rules, 1996
5. [ Terms of office of the Executive Chairman. [Substituted by Notification dated 2-6-2004.]
- The Executive Chairman of the State Authority, whether a serving or retired Judge of the High Court, shall hold office during the pleasure of the Governor.] [Substituted by Notification No. 17 (E)-58-97-XXI-B (II), dated 30-6-1998.]
