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State of Tripura - Section
Section 28 in The Tripura Courts Stenographers' Service Rules, 1983
28. Repeal and savings.
- The provisions of the Tripura Subordinate Civil Courts Ministerial Establishment Rules, 1965 shall not apply to members of the Service and they shall be regulated under the provisions of these rules from the appointed day:Provided that any appointment, order made or action taken under the aforesaid rules shall be deemed to have been made or taken under the corresponding provisions of these rules.First Schedule[See Rule 2 (e) and Rule 4]Name of the Court/Offices to whom the Tripura Courts Stenographers' Service Rules, 1983 apply| No. | Establishment/Office | Other Courts/Offices to whom the Rules apply | |
| 1 | 2 | 3 | |
| 1. | District and Sessions Judge's Establishment/Office, WestTripura District | (a) | District and Sessions Judge's court |
| (b) | Additional District and Sessions Judge's Court | ||
| (c) | Sub and Assistant Sessions Judge's Court | ||
| (d) | Addl. Sub and Asstt. Judge's Court | ||
| (e) | Court of Commissioner Workmen's Compensation | ||
| (f) | Court of Judge, L.A., Cases | ||
| (g) | Court of Judge, Special Court Cases | ||
| (h) | Chief Judicial Magistrate's Court | ||
| (i) | Addl. Chief Judicial Magistrate's Court | ||
| (j) | Munsiff's Court | ||
| (k) | Additional Munsiff's Court | ||
| (l) | Sub-Divisional Judicial Magistrate's Court | ||
| (m) | Judicial Magistrate's Court Judge's | ||
| 2. | District and Sessions Establishment/Office, South TripuraDistrict | (a) | District and Sessions Judge's Court |
| (b) | Additional District and Sessions Judge's Court | ||
| (c) | Sub and Asstt. Sessions Judge's Court | ||
| (d) | Addl. Sub and Asstt. Sessions Judge's Court. | ||
| (e) | Chief Judicial Magistrate's Court | ||
| (f) | Addl. Chief Judicial Magistrate's Court | ||
| (g) | Sub Divisional Judicial Magistrate's Court | ||
| (h) | Munsiff's Court | ||
| (i) | Judicial Magistrate's Court Judge's | ||
| 3. | District and Sessions Establishment / Office, North TripuraDistrict | (a) | District and Sessions Judge's Court |
| (b) | Additional District and Sessions Judge's Court | ||
| (c) | Sub and Asstt. Sessions Judge's Court | ||
| (d) | Addl. Sub and Assistant Sessions Judge's Court | ||
| (e) | Chief Judicial Magistrate's Cour | ||
| (f) | Addl. Chief Judicial Magistrate's Court | ||
| (g) | Munsiffs Court | ||
| (h) | Sub-Divisional Judicial Magistrate's Court | ||
| (i) | Judicial Magistrate's Court |
| Number of posts | Designation | Classification | Scale of pay |
| 1 | Private Secretary | Class-II Gazetted | Rs. 500-40-900-50-1300 (E.B. after 8th & 15thministerial stages) plus special pay of Rs. 100 per month |
| Number of posts | Designation | Classification | Scale of pay |
| 2 | First personal Assistant | Class-II Gazetted Ministerial | Rs. 625-30-825-35-1010 (E.B. after 8th stage) |
| Higher Selection Grade | Authorised permanent strength | ||
| Selection Grade | Senior Grade | Junior Grade | |
| 1 | 2 | 3 | 4 |
| Rs. 425-25-850 (E.B. after 8th stage) | Rs. 325-15-445-20-565-25-665 (E.B. after 8th and15th stages) |
| Subjects | Total Marks | Time | ||
| 1. | Paper I | English | 100 | 3 hrs. |
| 2. | Paper II | Bengali | 50 | 1 ½ |
| 3. | Paper III | General knowledge and Current Affairs | 100 | 3" |
| 4. | Paper IV | Type writing | 100 | |
| 5. | Paper V | Shorthand writing and Transcription | 200 | |
| Grand Total | 500 |