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State of Uttar Pradesh - Section

Section 36 in THE ALLAHABAD HIGH COURT OFFICERS AND STAFF (CONDITIONS OF SERVICE AND CONDUCT) RULES, 1976

36. Pay­ The Scales of pay admissible to persons appointed to the various categories of posts inthe establishment, whether in a substantive or officiating capacity or as a temporary measureshall be such as may be determined by the Chief Justice from time to time with the approval of