Section 9 in The Meghalaya Employees' State Insurance Courts Rules, 1980
9. Appointment, salaries, allowances, etc.
(1)The State Government may appoint a person qualified under Section 74 of the Act to be a Judge of a Court:Provided that where a person already in judicial service of the State Government is to be appointed, the High Court shall be consulted and the appointee's consent obtained.(2)A Judge shall receive such salary as the State Government may, after consultation with the Central Government, from time to time, determine.(3)A Judge shall receive dearness and other allowances at such rates and subject to such conditions as are applicable to officers of the State Government of a corresponding rank stationed at the same place. A Judge shall be entitled to leave and leave salary under the Leave Rules which may, from time to time, be applicable to other State Government servants of similar status and drawing similar emoluments.(4)A Judge shall be subject to such other condition of service, as the State Government may, after consultation with the Central Government, determine.(5)A Judge shall be entitled to travelling allowance for journeys performed on official business in accordance with the scale applicable to the class of officers to which in the opinion of the State Government such Judge belongs.(6)Notwithstanding anything contained in sub-rules (2) to (5) the pay, allowances, and other conditions of service of a Judge, if he is a person already in the service of the Government shall, be such as the State Government may, with the approval of the Central Government, by a general or special order, from time to time, determine.(7)Where the State Government confers the powers of a Court on the Presiding Officer of a Civil or Criminal Court, the Presiding Officer may be paid such additional allowance as the State Government may, after consultation with the Central Government, determine.
