Section 29 in Uttaranchal Higher Judicial Service Rules, 2004
29. Fixation of pay.
- (i) The initial pay of an officer promoted to the service from the Uttranchal Judicial Services shall be fixed at the stage next above the amount equal to the officers pay, or presumptive pay in the ordinary time scale of the Uttaranchal Judicial services, plus an increase at the rate of one increment in the time-scale of the Higher Judicial service for every three years of service in the Uttaranchal Judicial Services subject to a minimum increase of 600/ -Provided that when with the prescribed increase as aforesaid, the figure arrived at corresponds to stage in the time scale for the service, the pay shall be fixed at that stage and not at the next higher stage.(ii)In addition to the pay, which may be drawn by a member of the Service under this rule, he shall while holding a special post, receive the special pay also as may be admissible for such post.
