Section 5 in The U.P. Higher Judicial Service (Abolition of the Cadre of the Civil and Sessions Judges) Rules, 1974
5. Fixation of pay of certain officers.
- As a result of the abolition of the cadre of Civil and Sessions Judges, the pay of an officer referred to in Rule 3 shall, with effect from the date of commencement of these rules, be fixed in the scale of Rs. 1,000-2,000 referred to in Rule 4, at the same stage where such stage exists in the scale of Rs. 1,000-2,000 also, at which he was drawing on the said date, and where no such stage exists the next higher stage, and he will earn his next annual increment on the same date on which he would have earned the increment had the cadre of Civil and Sessions Judges not been abolished.
