Section 3(1) in The Haryana State Legal Service Authority Rules, 1995
(1)The State Authority shall consist of the following namely :-(i)Chief Justice of High Court of Punjab and Haryana as the Patron-in-Chief.(ii)Executive Chairman of the Haryana State Authority.(iii)the Secretary in the Department of Administration of Justice;(iv)the Secretary in the Department of Finance;(v)the Secretary in the Department of Law and Legislative;(vi)the Advocate General of the Haryana State;(vii)the Director General of Police of the State of Haryana;(viii)the Chairman, Bar Council of Haryana and Punjab;(ix)the Director, Public Relations Department, Haryana;(x)two Chairmen of the District Authority as may be nominated by the State Government, in consultation with the Chief Justice of Punjab and Haryana High Court;(xi)Member-Secretary of the State Authority;
