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State of Uttar Pradesh - Section

Section 23 in U.P. Jail (Group A and B) Service Rules, 1982

23. Scale of pay.

- The scales of pay admissible to persons appointed to the various categories of posts in the Service, whether in a substantive or officiating capacity or as a temporary measure, shall be such as may be determined by the Government from time to time.
(2)The scales of [pay] [See Now Revised Pay Scale.] at the time of the commencement of these rules are as follows :
  Name of Post Scale of pay
1. Inspector-General of Prisons, (Departmental). 2,050-75-2,200-100-2,500
2. Additional Inspector-General of Prisons. 1,840-60-1,900-75-2,200-100-2,400
3. Deputy Inspector-General of Prisons. 1,540-60-1,900-E.B.-75-2,200
4. Director of Jail Industries. 1,250-50-1,300-60-1,660-E.B.-60-1,900-75-2,050.
5. Superintendent, Central Prisons. 1,250-50-1,300-60-1,660-E.B.- 60-1,900-75-2,050 (plusRs. 100 as special pay only for Principal, Jail Training School,Lucknow with effect from September 2,1981).
6. Superintendent, District Jails. 850-40-1,050-E.B.-50-1,300-60-1,420-E.B.-60-1,720.