Section 27(3) in The Rajasthan Judicial Service Rules, 1955
(3)[ The pay of a person appointed to be a Civil Judge or senior Civil Judge, Civil Judge-cum-Additional C.J.M. or Civil Judge- cum-Chief Judicial Magistrate, whether in a substantive, temporary or officiating capacity shall be regulated in accordance with the provisions of rule 26 A of the Rajasthan Service Rules.] [Substituted by Notification No. F. 19 (81) Judi/74 part I dated 21-3-1978 [1-4-1974].]
