Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] NCT Delhi - Section Section 19 in DELHI HIGHER JUDICIAL SERVICE RULES, 1970 19. The initial pay of a direct recruit shall be the initial pay in the time scale mentioned in rule 18. Provided that the Administrator may, on the recommendation of the High Court, give advanceincrements to suitable candidates appointed to the service.
