Section 15 in Rajasthan High Court Staff Service Rules, 2002
15. Conditions of Services of Registrar General & Registrars.
(1)The pay and other conditions of service of the Registrar General, Registrar (Vigilance), Registrar (Administration), Registrar (Writs), Registrar (Rules), Registrar-cum-Principal Secretary to the Chief Justice, Registrar (Classification) and Deputy Registrar (Judicial), when appointed from the Rajasthan Higher Judicial Service or the Rajasthan Judicial Service, shall be regulated by Rules and Orders applicable to the members of the Service to which they belong.(2)The Registrar (Vigilance) or any other Registrar may be appointed to officiate for the Registrar General or any Registrar, as the case may be, when the latter is on leave or against any other temporary vacancy occurring in the aforesaid post. Similarly, the Assistant Registrar (Judicial) may be Appointed to officiate on the post of Deputy Registrar (Judicial) while the latter is on leave or against temporary vacancy occurring on the post.
