Section 9(6) in Bihar Employees Insurance Courts Rules, 1952
(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.
