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State of Uttarakhand - Section

Section 36 in The Allahabad High Court Officers and Staff (Conditions of Service and Conduct) Rules, 1976

36. Pay.

- The Scales of pay admissible to persons appointed to the various categories of posts in the establishment, whether in a substantive or officiating capacity or as a temporary measure shall be such as may be determined by the Chief Justice from time to time with the approval of the Governor of U.P.