Section 17 in The Haryana State Legal Service Authority Rules, 1995
17. The conditions of service and the salary and allowances of the officers and other employees of the District Legal Services Authority.
(1)The officers and other employees of the District Legal Services Authority shall be entitled to draw pay and allowances in the scale of pay indicated each against post in the Schedule-I, Part-II to these Rules or at par with the State Government employees holding equivalent posts.(2)In all matters like age of retirement, pay and allowances benefits and entitlements and disciplinary matters, the officers and other employees of the District Legal Services Authority shall be governed by the State Government Rules as are applicable to persons holding equivalent post.(3)The officers and other employees of the District Legal Services Authority shall be entitled to such other facilities, allowance and benefits as may be notified by the State Government from time to time.
