Section 6(i) in Chhattisgarh Legal Services Authority Rules, 2002
(i)His terms and conditions shall be such as are specified in the Government of India, Ministry of Finance, Department of Expenditure-O.M. No. 19048/7/80-E-IV, dated 8th October, 1987 or such other relevant orders of the State Government as may be applicable to the retired Judges of the High Court appointed on Commission's/Committees.
