Section 15 in The Jammu and Kashmir Legal Services Authorities Rules, 1998
15. The conditions of service and the salary and allowances of the officers and other employee of the District Authority.
(1)The officers and other employees of the District Authority shall be entitled to draw pay and allowances in the scales of pay admissible to the Government employees holding equivalent posts and shall be entitled to same status, privileges and facilities.(2)In all other matters, like age of retirement and disciplinary matters, the officers and other employees of the District Authority shall be governed by the State Government rules as are applicable to persons holding equivalent posts.
