Section 7 in The Allahabad High Court Private Secretaries (Conditions of Service) Rules, 2001
7. Pay and Allowances.
(1)The scales of pay admissible to various categories of posts of Private Secretaries of the High Court at commencement of these rules are given against the concerned post in Schedule-I to these rules.(2)Allowances payable to persons holding a post specified in Schedule-I to these rules shall be such as are admissible to the corresponding categories of Private Secretaries in the Uttar Pradesh Civil Secretariat under a Government Order.(3)Whenever any revision or modification in the scales of pay or allowances admissible to any categories of Private Secretaries in the Uttar Pradesh Civil Secretariat is made by the Government, the Chief Justice may make admissible such revised or modified scales of pay or allowances to the corresponding categories of the Private Secretaries of the High Court in accordance with the provisions of Art. 229 of the Constitution.
