Section 9(7) in The M.P. State Legal Services Authority Rules, 1996
(7)In all matters like age of retirement, pensions, pay and allowances; benefits and entitlements and disciplinary matters, the Member-Secretary shall be governed by the [Madhya Pradesh Uchcha Nyayik Sewa (Bharti Tatha Sewa Sharten) Niyam, 1994] [Substituted by Notification No. 17 (E)-58-97-XXI-B (II), dated 30-6-1998.] and he shall be on deputation to the State Authority.
