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State of Haryana - Act

The Haryana State Legal Service Authority Rules, 1995

HARYANA
India

The Haryana State Legal Service Authority Rules, 1995

Rule THE-HARYANA-STATE-LEGAL-SERVICE-AUTHORITY-RULES-1995 of 1995

Published on 27 February 1996
Commenced on 27 February 1996
[This is the version of this document from 27 February 1996.]
[Note: The original publication document is not available and this content could not be verified.]

The Haryana State Legal Service Authority Rules, 1995Published vide Haryana Government Notification No. G.S.R.16/C.A. 39/1987/Section 28/96 dated 27.2.1996Administration of Justice DepartmentNo. G.S.R. 16/C.A. 39/1987/Section 28/96. - In exercise of the powers conferred by section 28 of the Legal Services Authorities Act, 1987 (No. 39 of 1987), as amended by the Legal Services Authorities (Amendment) Act, 1994 (No. 59 of 1994), the Government of Haryana hereby makes the following rules, regulations the constitution of legal services authorities namely :-

1. Short title and commencement.

(1)These rules may be called "The Haryana State Legal Service Authority Rules, 1995".

(2)They shall come into force on the date of their publication in the Haryana Government Gazette.

Chapter I
Definitions

2. Definitions.

- In these rules unless the context otherwise requires, -

(a)"Act" mean the Legal Services Authorities Act, 1987 (Central Act No. 39 of 1987) as amended by Legal Services Authorities Act, 1987 (Central Act No. 59 of 1994);

(b)"Chairman" means the Executive Chairman of the State Authority, or the Chairman of the District Authority or the Chairman of the Sub-Divisional Legal Services Committee, as the case may be;

(c)"Director of Legal Awareness and Para-legal Training" means the person so appointed under rule 11.

(d)"District Authority" means the District Legal Services Authority constituted under Section 9 of the Act;

(e)"High Court Legal Services Committee" means a High Court Legal Services Committee constituted under Section 8A of the Act;

(f)"Joint Member Secretary" means the person so appointed as the Joint Member Secretary of the State Authority under rule 8;

(g)"Member" means the member of the State Authority appointed under Section 6(2)(c), member of the District Authority appointed under Section 9(2), member of the High Court Legal Services Committee appointed under Section 8A(2) and member of the Sub-Divisional Legal Services Committee appointed under Section 11A(2)(b) of the Act, or as the case may be;

(h)"Member-Secretary" means the Member-Secretary of the State Legal Services Authority appointed under Section 6 of the Act;

(i)"Schedule" means schedules appended to these rules;

(j)"Section" means the Section of the Act;

(k)"Secretary means the Secretary of the High Court Legal Services Committee constituted under Section 8A of the Act, the Secretary of the District Legal Services Authority constituted under Section 9 of the Act, or the Secretary of the Sub-Divisional Legal Services Committee constituted under rule 16(4), as the case may be;

(l)"State Authority" means the State Legal Services Authority constituted under Section 6(1) of the Act;

(m)"Sub-Divisional Legal Services Committee" means the committee constituted under Section 11A of the Act;

(n)All other words and expressions used in these rules but not defined shall have the meaning, respectively assigned to them in the Act.

Chapter II
Haryana Legal Service Authority

3. Haryana Legal Service Authority.

(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;

(2)The State Authority shall have the following nominated members in consultation with the Chief Justice of Punjab and Haryana High Court :-

(i)One Representative of Women;

(ii)One representative of Scheduled Castes;

(iii)Dean/Chairman, Department of Law, M.D. University/Kurukshetra University.

(3)The State Government may nominate, in consultation with the Chief Justice of the High Court of Punjab and Haryana, two persons as specified in sub-rule 2(i) & 2(ii) of this rule from amongst those possessing the qualifications and experience prescribed in sub-rule (4) of this rule.

(4)A person shall not be qualified for nomination as a member of the State Authority unless he is -

(a)an eminent Social Worker who is engaged in the upliftment of the weaker sections of the people, including Scheduled Castes, Schedules Tribes, Women, Children, Rural and Urban Labour; OR

(b)an eminent person in the field of law; OR

(c)a person of repute who is specially interested in the implementation of the Legal Services Schemes.

(5)The number of members of State Authority shall not exceed fifteen.

(6)The Headquarter of the State Authority shall be located at the seat of the High Court of Punjab and Haryana or at Panchkula.

4. Terms of office and other conditions relating thereof, of members of State Authority.

(1)The Members of the State Authority nominated under sub-rule (1)(x) and (2) of rule 3 by the State Government shall continue for a term of two year and shall be eligible for renomination.

(2)A member of the State Authority nominated under sub-rules (1)(x) and (2) of rule 3 may be removed by the State Government in consultation with the Chief Justice of Punjab and Haryana High Court if in the opinion of the State Government, he is not desirable to continue as a member.

(3)If any member nominated under sub-rules (1)(x) and (2) of rule 3 ceases to be a member of the State Authority for any reason, the vacancy shall be filled in, in the same manner as the original nomination and the person so nominated shall continue to be a member for the remaining term of the member in whose place he is nominated.

(4)All members, nominated under sub-rule (1)(x) and (2) of rule 3, shall be entitled to payment of travelling allowance and daily allowance in respect of journeys performed in connection with the work of the State Authority and shall be paid by the State Authority in accordance with the rules as are applicable to the Group "A" officers, as amended from time to time.

(5)If the nominated member is a Government employee, he shall be entitled to claim travelling allowance and daily allowance from his parent department.

Chapter III
Member-Secretary

5. Member-Secretary.

(1)There shall be a Member Secretary of the Haryana State Legal Services Authority in term of Section 6 or its proviso who will be appointed by the Government in consultation with the Chief Justice of the Punjab and Haryana High Court on the recommendations of the Executive Chairman of the Haryana State Legal Services Authority.

6. The powers and functions of the Member-Secretary of the State Authority.

- The powers and functions of the Member-Secretary of the State Authority, inter alia, shall be -

(a)to give free legal services to the eligible and weaker sections;

(b)to work out modalities of the Legal Services Schemes and programmes approved by the State Authority, and ensure their effective monitoring and implementation;

(c)to exercise the powers in respect of Administrative, House- keeping, Finance and Budget matters as Head of the Department in the State Government;

(d)to manage the properties, records and funds of the State Authority;

(e)to maintain true and proper accounts of the State Authority including checking and auditing in respect thereof periodically;

(f)to prepare Annual Income and Expenditure Account and Balance-Sheet of the said Authority;

(g)to liaise with the Social Action Groups and District and Sub-Divisional Legal Services Authorities;

(h)to maintain uptodate and complete statistical information including progress made in the implementation of various Legal Services Programmes from time to time;

(i)to process proposals for financial assistance and issue Utilisation Certificates thereof;

(j)to organise various Legal Services Programmes as approved by the State Authority and convene Meetings/Seminars and Workshops connected with Legal Services Programmes and preparation of Reports and follow-up action thereon;

(k)to produce video/documentary films, publicity material, literature and publications to inform general public about the various aspects of the legal Services Programmes;

(l)to lay stress on the resolution of Rural Disputes and to take extra measures to draw schemes for effective and meaningful legal services for setting Rural Disputes at the door steps of the rural people;

(m)to perform such of the functions as are assigned to him under the Schemes formulated under section 4(b) of the Act; and

(n)to perform such other functions as may be expendient for efficient functioning of the State Authority.

7. The terms of office and other conditions relating thereof Member-Secretary of the State Authority.

(1)The Member-Secretary of the State Authority shall be the whole time employee and shall hold office for a term not exceeding five years.

(2)The Member-Secretary of the State Authority shall be the Head of the office.

(3)In all matters like age of retirement, pay and allowances, benefits and entitlements, and disciplinary matters, the Member-Secretary shall be governed by the State Government Rules and he shall be on deputation to the State Authority.

Chapter IV

8. Joint Member-Secretary of the State Legal Services Authority.

- With a view to smooth functioning of the State Authority the State Government may on the recommendation of the Executive Chairman of the State Authority appoint one Joint Member-Secretary of the State Authority who shall not be below rank of Senior Subordinate Judge or Chief Judicial Magistrate.

9. The number of officers and other employees of the State Authority.

(1)The State Authority shall have such number of officers and other employees for rendering secretarial assistance and for its day-to-day functions as are set out in Schedule I to these rules or as may be notified by the State Government from time to time.

(2)On constitution of the State Authority, existing staff of the Haryana State Legal Service and Advice Committee as specified in Schedule II shall stand transferred to the said State Authority.

10. The conditions of service and the salary and allowances of officers and other employees of the State Authority.

(1)The officers and other employees of the State Authority shall be entitled to draw pay and allowances in the scale of pay indicated against each post in the Schedule I 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 State Authority shall be governed by the State Government rules as are applicable to person holding equivalent posts.

(3)The officers and other employees of the State Authority shall be entitled to such other facilities, allowances and benefits as may be notified by the State Government from time to time.

Chapter V
Director for Legal Literacy and Training of Para Legals

11. Director for Legal Literacy and Training of Para Legals.

(1)The State Government on the recommendation of the Chief Justice of Punjab and Haryana High Court may appoint a Director for Legal Literacy and Training of para-legals on such terms and conditions as may be specified.

(2)The Director for Legal Literacy and Training of Para Legals shall be a University Professor of law, serving or retired of at least five years standing.

(3)The State Government will provide such staff, technical and administrative, as may be needed to the Director for Legal Literacy and Training of Para Legals.

(4)The office of the Director, Legal Literacy and Training of Para- Legals, may be established anywhere in Haryana.

Chapter VI
High Court Legal Services Committee

12. High Court Legal Services Committee.

- Since the States of Punjab and Haryana High Court has one High Court, the High Court, Legal Services Committee will be constituted by the Chief Justice of Punjab and Haryana High Court in consultations with the Executive Chairman of the Haryana State Legal Services Authority and the Executive Chairman of the Punjab State Legal Services Authority.

13. The experience and qualifications of Secretary of the High Court Legal Services Committee under sub-section (3) of Section 8A.

- A person shall not be qualified for appointment as Secretary of the High Court Legal Services Committee unless he is an officer of the High Court not below the rank of Joint Registrar.

14.

The composition of, and the experience and qualifications of the members of the High Court Legal Services Committee, shall be laid down by regulations made by the State Authorities of both the States.

Chapter VII
District Authority

15. District Authority.

- There shall be a District Legal Services Authority of each district in the State of Haryana. -

1. The District Legal Services Authority shall have not more than eight members.

2. The following shall be ex-officio members of the District Legal Services Authority :-

(i)District & Sessions Judge as Chairman :

(ii)District Magistrate :

(iii)Superintendent of Police :

(iv)District Attorney :

(v)The Chief Judicial Magistrate shall be Member-Secretary.

3. The following shall be the nominated members :-

(a)One Social Worker; and

(b)One Representative of Women.

4. The State Government may nominate in consultation with the Chief Justice of the High Court of Punjab and Haryana, two persons as specified in sub-rule (3) of this rule from amongst those possessing the qualifications and experience prescribed in sub-rule (5) of this rule.

5. A person shall not be qualified for nomination as a member of the District Legal Services Authority unless he is -

(a)an eminent Social Worker who is engaged in the upliftment of the weaker sections of the people, including Scheduled Castes, Scheduled Tribes, Backward Classes, Women, Children and Rural Labour; or

(b)an eminent person in the field of law; or

(c)a person of repute who is specially interested in the implementation of the Legal Services Schemes.

16. The number of officers and other employees of the District Legal Services Authority.

(1)The District Legal Services Authority shall have such number of officers and other employees for rendering secretarial assistance and for its day-to-day functions as are set out in Schedule-I, Part-II to these Rules or as may be notified by the State Government from time to time.

(2)On constitution of the District Authority, the existing staff of the District Level Legal Services and Advice Committees as specified in Schedule- II Part-II shall stand transferred to the said District Authorities.

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.

Chapter VIII
Sub-Divisional Legal Services Committee

18. The number, experience and qualifications of members of the Sub-Divisional Legal Services Committee.

(1)The Sub-Divisional Legal Services Committee shall have not more than six members.

(2)The following shall be ex officio members of the Sub-Divisional Legal Services Committee :-

(i)Senior most Sub-Judge of the Sub-Division as Chairman;

(ii)Sub-Divisional Officer;

(iii)Sub-Divisional Police Officer;

(iv)Sub-Judge 1st Class of the Sub-Division as Member-Secretary.

(3)The following shall be the nominated members :-

(a)One Social Worker; and

(b)One Representative of Women.

(4)The State Government may nominate in consultation with the Chief Justice of the High Court of Punjab and Haryana, two persons as specified in sub-rule (3) of this rule from amongst those possession the qualifications and experience prescribed in sub-rule (5) of this rule.

(5)A person shall not be qualified for nomination as a member of the Sub-Divisional Legal Services Committee unless he is -

(a)an eminent Social Worker who is engaged in the upliftment of the weaker sections of the people, including Scheduled Castes, Scheduled Tribes, Backward Classes, Women, Children and rural labour; or

(b)an eminent person in the field of law; or

(c)a person of repute who is specially interested in the implementation of the Legal Services Schemes.

Note. - For the time being no clerical or ministerial staff will be given. The existing staff of the Sub-Judge 1st Class and of the Assistant District Attorney would look after the work of the Sub-Divisional Legal Services Committee.

Chapter IX
Entitlement to Legal Service

19. Entitlement to Legal Service.

- Any citizen of India whose annual income from all sources does not exceed Rs. 18,000 (Rupees eighteen thousand only) or such higher amount as may be notified by the State Government from time to time, shall be entitled to legal services under clause (h) of Section 12 of the Act :Provided that the State Legal Services Authority, High Court Legal Services Committee, District Legal Services Authority and the Sub-Divisional Legal Services Committee, as the case may be, may grant legal services to any other person irrespective of his income :-

(a)To a member of Scheduled Caste or Scheduled Tribe or Backward Classes;

(b)To a victim of trafficking in human beings or begar as referred to in Article 23 of the Constitution;

(c)to a woman;

(d)To a child, i.e., person who has not attained the age of 18 years or if he is under the guardianship under the Guardians and Wards Act, 1890 the age of 21 years :

(e)To a mentally ill or otherwise disabled person;

(f)To a person, under circumstance of undeserved want such as being victim of a mass disaster, ethnic violence, caste atrocity, flood, drought, earthquake or industrial disaster; or

(g)To an industrial workman; or

(h)To a person in custody, including custody in a protective home within the meaning of clause (g) of Section 2 of the Immoral Traffic (Prevention) Act, 1956, or in a juvenile home within the meaning of clause (j) of Section 2 of the Juvenile Justice Act, 1986; or

(i)To a person, in a psychiatric or clause (g) of Section 7 of the Mental Health Act, 1987 ; or

(j)In a test case, the decision of which is likely to effect cases of numerous other persons belonging to the poor and weaker sections of the society; or

(k)To a person, in a special case, which for reasons to be recorded, in writing is considered otherwise deserving of legal service where the means test is not satisfied; or

(l)To a person in the case where the High Court or the Supreme Court provides legal service under any order in that case legal service would be deemed to have been provided by the Authority/Committee in relaxation of all the conditions laid down in this rule; or

(m)To a person in case of public interest litigants.

20. Matters on which Legal Service is admissible.

(1)Free legal aid may be obtained in any court of law upto the Supreme Court and in any Tribunal, Revenue Court as well as all departments of Government and other bodies discharging quasi-judicial functions.

(2)The legal aid is available in all civil, criminal, revenue and administrative matters.

21. Modes of providing legal service.

- Legal service may be given in all or any one or more of the following modes, namely :-

(a)By payment of court fee, process fee, expenses of witnesses, preparation of the paper book, lawyer's fee and all other charges payable or incurred in connection with any legal proceedings;

(b)By representation by a legal practitioner in legal proceedings;

(c)By supplying certified copies of judgements, orders, notes or evidence and other documents in legal proceedings;

(d)By preparation of appeal paper book, including printing, typing and translation of documents in legal proceedings; and

(e)By drafting of legal documents.

Procedure for Providing Legal Aid

22. Application for Legal Service.

(1)Any person desiring to seek legal service may make an application addressed to the Member Secretary of the Authority/Committee concerned.

(2)The Member Secretary of the Committee shall maintain a register of applications wherein all applications for legal service received under sub-rule (1) shall be entered.

23. Disposal of applications.

(1)On receipt of an application under rule 22, the Member Secretary of the Authority/Committee shall scrutinise the application for the purpose of deciding whether the applicant is entitled to get legal service in accordance with the provisions of these rules, and for the purpose of arriving at such decision he may require applicant to supply further information as may be necessary, and, if necessary, give personal hearing to the applicant and in doing so the Member Secretary shall have regard to the fact that the applicant is a poor person or belonging to a weaker section of the society and deserves to be assisted in the matter of obtaining legal service. The application shall be processed as early as possible and preferably within fifteen days of its receipt.

(2)The decision of the Member Secretary of the Authority/Committee to provide legal service shall be final :Provided that if the Member-Secretary is of the opinion that the applicant is not deserving of legal service; he shall place the matter before the Authority/Committee whose decision shall be final.

(3)Where it is decided not to give legal aid to an applicant the reasons for not doing so shall be entered in the register of applications maintained by the Authority/Committee and information in writing to the effect shall be communicated to the applicant.

(4)No legal service shall be granted or confined after the legal service is granted, if the Authority/Committee is satisfied that -

(a)The applicant has knowingly made false statement or furnishing false information as regards his means or place of residence; or

(b)In proceedings other than the one relating to criminal prosecution, there is no prima facie case to institute, or as the case may be, to defend the proceedings; or

(c)The application is frivolous and fictitious; or

(d)The applicant is not entitled to the same under rule 19 or any other provisions of the rule; or

(e)having regard to all the circumstances of the case, it is otherwise not reasonable to grant it.

24. Panel for legal Service.

(1)The State Authority, District Authority, Sub-Divisional Legal Service Committee and High Court Legal Services Committee, shall prepare such number of panel of legal practitioners as it may consider necessary.

(2)Every panel prepared under sub-rule (1) shall be continued for a period of two years from the date of its preparation.

(3)Appointment of legal practitioner for legal service shall be made as far as possible from the penal of legal practitioners prepared under sub-rule (1) by the Authority/Committee;Provided that the Authority/Committee may appoint a legal practitioner not included in any panel in a case where it deems it necessary for imparting justice and may even appoint a legal practitioner of the choice of the applicant.

(4)Every persons included in the panel shall be required to communicate, in writing to the Member-Secretary of the Authority/Committee concerned, his willingness to serve on the panel.

(5)Any vacancy in the panel caused by resignation or otherwise may be filled in by the Authority/Committee as soon as possible.

(6)If any persons after having agreed to serve on a panel, neglects or refuses to discharge the duties property the Authority/Committee may delete his name from the panel after giving him opportunity to be heard.

(7)If any person after having agreed to serve on a panel is guilty of misconduct or violates any of the provisions of these rules, he shall be liable to be removed from the panel.

(8)Save as otherwise directed by the Authority/Committee, a legal practitioner who ceases to be on the panel whether on account of resignation or otherwise, shall as soon as practicable, after he so ceases to be on the penal, deliver all the papers pertaining to cases entrusted to him, to the Member-Secretary of Authority/Committee.

25. Duties of legal Practitioner on the Panel.

(1)Legal Practitioners appointed for rendering legal service to the aided person under these rules -

(a)If the case is not concerning any proceedings in a court of law, tribunal or administrative tribunal shall hear the aided person, or any other person representing him, and shall examine the papers and documents relating to the case and shall give his advice in writing to the aided person and also send a copy of the advice so recorded to the Member-Secretary of the Authority/Committee; and

(b)if the case relates to any legal proceedings, he shall represent the aided person and act and plead for him in the legal proceedings and shall forthwith make a report to the Member-Secretary of the Authority/Committee on the action taken by him and also make monthly report to the Member-Secretary in regard to the progress of the legal proceedings.

(2)The legal practitioner so long as he remains on the panel shall act in accordance with such instructions as may be given to him from time to time, by the Member-Secretary of the Authority/Committee concerned.

26. Honorarium payable to legal practitioner on the panel.

- The honorarium to the legal practitioners may be paid as may be notified by the State Authority from time to time.

27. Duties of aided person.

- A person seeking legal service shall comply with any requisition or direction that may made upon him by the Authority/Committee or any of its members from the date of application made for legal service till the completion or cessation of legal service or cancellation of eligibility.

28. The experience and qualifications of other persons of the Lok Adalats other than referred to in sub-section (4) of Section 19.

- A person shall not be qualified to be included in the Bench of Lok Adalat unless he is :-

(a)an eminent social worker who is engaged in the upliftment of the weaker sections of the people; including Scheduled Castes, Schedules Tribes, Women, Children, Rural and Urban Labour; or

(b)a lawyer of standing; or

(c)a person of repute who is specially interested in the implementation of the Legal Services Schemes and Programes.

Chapter X
Miscellaneous

29. Repeal and Savings.

(1)The Haryana State Grant of Free Legal Service and Advice to the Poor Rules, 1982, are hereby repealed :Provided that any action taken under the rules so repealed shall be deemed to have been taken under the corresponding provisions of these rules.

(2)All notifications, regulations and orders made by the State Government will be valid unless they are inconsistent with Act and these Rules.

30. Interpretation.

- If any question arises as to the interpretation of these rules, the decision of the Executive Chairman of State Legal Services Authority, shall be final.

Chapter XI
Transitional Provision

1. With a view to having a smooth transition from the old scheme to the new, the Chief Justice to Punjab and Haryana High Court may recommend to the Government that the present incumbent to the post of the Executive Director, Haryana State Level Legal Service and Advice Committee may be continued as the Member Secretary of the State Authority for a period of one year.

2. The secretarial staff of the Executive Director, Haryana State Level Legal Service and Advice Committee and of the District Attorney-cum-Member Secretary, District Level Legal Service and Advice Committees shall continue as the staff of the State Legal Service Authority and of the District Legal Services Authorities respectively.

Schedule 1

[See rules 9(1), 10(1), 16, 17(1)]

Part I – A

Sl.No.	Designation of the post		Scale of pay	Number of posts required
1	Member Secretary	..	3,950-125-4,700-150-5,000 (After completion of 9 year servicein the cadre) scale (3,950-125-4,700-150-5,000) (SelectionGrade( scale 5,900-200-6,700, Special pay Rs. 500	1
2	Joint Member Secretary	..	3,000-100-3,500-125-5,000	1
3	Director, Legal Literacy and Training Para-legals	..	5,100-150-5,400-150-6,150	1
4	Superintendent Grade-I		2,000-60-2,300-EB-75-3,200-100-3,500S + Spl. pay	1
5	Deputy Superintendent	..	1,640-60-2,600-EB-75-2,900	1
6	Accountant	..	1,400-40-1,600-50-2,300-EB-60-2,600	1
7	Librarian	..	1,400-40-1,600-50-2,300-EB-60-2,600 + Spl. pay	1
8	Personal Assistant	..	1,640-60-2,600-EB-75-2,900 + Special pay	1
9	Senior Scale Stenographer	..	1,400-40-1,600-2,300-50-EB-2,600 + Special pay	1
10	Junior Scale Stenographer	..	1,200-30-1,560-EB-40-2,040 + Special pay	1
11	Steno Typist	..	950-20-1,150-EB-25-1,500 + Special pay	1
12	Assistants	..	1,400-40-1,600-50-2,300-EB-60-2,600	8
13	Clerks	..	950-20-1,150-EB-25-1,500	7
14	Restorer	..	950-20-1,150-EB-25-1,500	1
15	Daftari	..	800-15-1,010-EB-20-1,150	1
16	Drivers	..	1,200-30-1,560-40-2,040 + Special pay Rs. 200	2
17	Peons	..	750-12-870-EB-14-940	5
18	Chokidars	..	750-12-870-EB-14-940	2
19	Sweepers	..	750-12-870-EB-14-970	2

Part II – B

Requirement of the Staff of the District Legal Services Authority

Serial Number	Designation of post		Scale of pay	Number of posts required
1	Assistant	..	1,400-40-1,600-50-2,300-EB-60-2,600	1
2	Clerk	..	950-20-1,150-EB-25-1,500	1
3	Peon	..	750-12-870-EB-14-940	1
(Three posts in each of 17 districts of Haryana, totalposts-51)

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State of Haryana - Act