Section 15(2) in The Chhattisgarh High Court Establishment (Appointment and Conditions of Service) Rules, 2003
(2)The holders of posts specified in second column of First Schedule shall also be paid all other allowances and provided with the facilities, which are payable and available to the corresponding posts in the State Government Secretariat:Provided that the pay scales provided in fourth column of the First Schedule and allowances shall be subject to revision by the Chief Justice from time to time with the approval of the Governor.
