Section 21 in Chhattisgarh State Legal Services Authority Regulations, 2003
21. Terms of office and other conditions relating thereto of the members of the District Authority.
(1)The terms of office of a member of the District Authority, other than ex-officio member, shall be two years :Provided that a member shall be eligible for renomination for one more term.(2)(a)(i)A member of the District Authority nominated under sub-rule (3) of Rule 1 may be removed by the State Government if in the opinion of State Government, he is not desirable to continue as a member.(ii)A member may, by writing under his hand addressed to the Chairman, District Authority, resign from the District Authority and such resignation shall take effect from the date on which it is accepted by the Chairman.(b)Any vacancy in the office of a member of the District Authority may be filled up in the same manner as provided for the nomination and the person so nominated.(3)(a)All members nominated under sub-rule (3) of Rule 13 shall be entitled to payment of travelling allowances and daily allowances in respect of journeys performed in connection with the work of the District Authority and shall be paid by the District Authority in accordance with the rules as are applicable to Grade 'B' Officers of the State Government.(b)All members shall function in an honorary capacity.(4)All members, who happen to be serving Government officers or employees, shall be entitled to the payment of travelling allowances and daily allowances in respect of journeys performed in connection with the work of the District Authority in accordance with the provisions of the rules applicable to them and be paid by the office from where the concerned members, shall be drawing his pay and allowances and expenditure on this account shall be debited to the budget head to which their pay and allowances shall be debited.
