Section 5 in Himachal Pradesh Judicial Officers (Pay, Allowances and Conditions of Service) Act, 2003
5. Saving.
- Subject to the provisions of section 3, the rules applicable to the Judicial Officers, immediately before the commencement of this Act shall continue to regulate the [pay, allowances] [Substituted vide H.P. Act No. 23 of 2006.] and conditions of service of the Judicial Officers until the rules in that behalf are made under this Act.[Schedule [Schedule substituted vide H.P. Act No. 23 of 2010.](See section 3)The Pay Scales for different cadres of the Judicial Officers:
