Section 14 in Patna High Court Establishment (Appointment) Rules, 1997
14. Pay and allowances.
- The pay and other allowances of the Officers and employees of the establishment shall be same as are applicable to the corresponding employees of the State Government. Any revision of scale of pay and other allowances made by the State Government from time to time with respect to the employees of the State Government will stand adopted for the purpose of these Rules with respect to the corresponding posts in the establishment:Provided that the present scale of pay of the employees of the establishment as mentioned in Schedule shall not be varied to their disadvantage.Provided further that Officer/employees working on deputation shall continue to draw their own pay and allowances as admissible to their substantive posts.
