Section 28 in U.P. Judicial Officers' Service Rules, 1960
28. Regulation of pay, allowances, leave and other conditions of Service.
- Except as provided in these rules, the pay, allowances, pension, leave and other conditions of Service of the members of the Service shall be regulated by the rules made by the Governor under Article 309 of the Constitution and pending the issue of such rules by the rules made applicable by Notification No. A-5822/X-303, dated November 14, 1930, and No. G-698/X-534 (44), dated July 16,1937, and by those made by the Governor under Section 241 (2) (b) of the Government of India Act, 1935, and continued in force by Article 313 of the Constitution.
