Section 11 in Chhattisgarh Legal Services Authority Rules, 2002
11. The experience and qualification of Secretary of the High Court Legal Services Committee under sub-section (3) of Section 8-A.
- 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 Additional Registrar being a member of the Chhattisgarh Higher Judicial Service.
