Section 9 in Bihar Employees Insurance Courts Rules, 1952
9. Appointment, salaries, allowances, etc.
(1)The Government of Bihar may appoint a person qualified under Section 74 of the Act to be a Judge of a Court.(2)A Judge shall receive such salary and allowances as the Government of Bihar may, after consultation with the Central Government, from time to time, determine.(3)A Judge shall receive dearness allowance, compensatory (city) allowance, house-rent and other allowances, at such rates and subject to such conditions as are applicable to officers of the Government of Bihar 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 Government of Bihar servants of similar status, and drawing similar emoluments.(4)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 Government of Bihar such Judge belongs.(5)A Judge shall be subject to such other conditions of service as the Government of Bihar may, after consultation with the Central Government, determine.(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 Government of Bihar may, with the approval of the Central Government, by a general or special order, from time to time, determine.(7)Where the Government of Bihar 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 Government of Bihar may, after consultation with the Central Government, determine.
