Section 27(1) in The Rajasthan Judicial Service Rules, 1955
(1)The initial pay of a person appointed to the Service [as a munsiff] shall be the minimum of the scale of pay admissible to [him under the rule 26.] [Substituted for the words 'a member of the service' by Notification No. F. 18(1)(33) Jud/63 dated 10-2-1970 [1-9-1968].]Provided that if such person shall have before the date of such appointment put in two year's actual practice at the Bar and shall in support of such practice produce a certificate from the District Judge concerned, he shall be given two advance increments in the scale of pay from the date of his appointment to the Service.][Provided further that if such person was appointed to the Service by competitive examinations held in 1962 and 1964, when the upper age limit was raised to 35 years and he was already in the service of Government with substantive pay on a permanent post higher than the minimum, Government may by special order allow initial Pay higher than the minimum of the scale.] [Added by Notification No. F. 18(1) (33) Judi/63 dated 18-6-69.]
