Section 8 in The M.P. Employees' Insurance Courts Rules, 1963
8. Appointment, salaries, allowances, etc.
(1)The Government may appoint a person qualified under Section 74 to be a Judge of a Court.(2)A Judge shall receive such salary and allowances as the Government may, after the consultation with the Central Government, [and the Employees' State Insurance Corporation] [Inserted by Notification No. 2632-1242-XVI, dated 6-5-1971.] from time to time, determine.(3)A Judge shall receive dearness allowance, compensatory (city) allowance, house rent and other allowances at such rates and subject to such conditions as are applicable to officer of the Government of a corresponding rank stationed at the same place. A Judge shall be entitled to leave and leave salary under the leave rules which may from time to time be applicable to other Government servants of similar status and drawing similar emoluments.(4)A Judge shall be entitled to travelling allowance for journeys performed on official business in accordance with the scale applicable to the class of officers to which in the opinion of the Government such Judge belongs.(5)A Judge shall be subject to such other conditions of Service, as the Government may, after consultation with the Central Government [and the Employees' State Insurance Corporation] [Inserted by Notification No. 2632-1242-XVI, dated 6-5-1971.], determine.(6)Notwithstanding, anything contained in sub-rules (2) to (5) the pay, allowances and other conditions of service of a Judge, if he is a person already in the service of the Government, shall be such as the Government may, with the approval of the Central Government [and the Employees' State Insurance Corporation] [Inserted by Notification No. 2632-1242-XVI, dated 6-5-1971.] by a general or special order, from time to time, determine.
