Section 4(1) in The Family Courts (Rajasthan) Rules, 1991
(1)The terms and conditions of service of a Judge appointed by deputation under clause (a) of sub-rule (1) of rule 3 shall,-(a)if such Judge belongs to the Rajasthan Higher Judicial Service, be regulated by the Rules applicable to the members of that service:Provided that the pay and allowances of such Judge shall be as are admissible to District Judge on deputation and his service conditions shall not be varied to his disadvantage after appointment; and(b)if such Judge belongs to a service other than the Rajasthan Higher Judicial Service, be regulated by the Rules applicable to the members of that service:Provided that the pay and allowances of such Judge shall be as are applicable to an officer on deputation under the provisions of the Rajasthan Service Rules and his service Rules and his service conditions shall not be varied to his disadvantage after appointment.
