Section 21 in Rajasthan High Court Staff Service Rules, 2002
21. Rates of Pay.
(1)The pay admissible to the persons appointed to the Staff attached to the High Court whether in a substantive or officiating capacity or as a temporary measure shall be as shown in Schedule-I to these Rules as revised from time to time.[Provided the pay of the staff attached to the High Court shall not be less than the staff of same category attached to the subordinate courts.] [Inserted by vide Notification No. 5/SRO/2011 dated 1.5.2013.](2)[ Except for the grade pay and pay band, the posts shown in Schedule II to these rules have been equated with the Government of Rajasthan Secretariat Posts shown against them for the purpose of special pay and other benefits. Orders as may be issued by the Government from time to time as regards special pay and other benefits, as applicable to the equivalent Secretariat posts, shall be applicable to the corresponding posts in the High Court.] [Substituted by vide Notification No. 5/SRO/2011 dated 1.5.2013.]
