Section 21(1) in Rajasthan High Court Staff Service Rules, 2002
(1)The pay admissible to the persons appointed to the Staff attached to the High Court whether in a substantive or officiating capacity or as a temporary measure shall be as shown in Schedule-I to these Rules as revised from time to time.[Provided the pay of the staff attached to the High Court shall not be less than the staff of same category attached to the subordinate courts.] [Inserted by vide Notification No. 5/SRO/2011 dated 1.5.2013.]
