Section 13(2) in The M.P. State Legal Services Authority Rules, 1996
(2)[ The Officer and other employees of the High Court Legal Services Committee shall be entitled to pay and allowance 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.]
