Section 27 in The Rajasthan Judicial Service Rules, 1955
27. [ Initial Pay. [Substituted by Notification No. F. 21 (4) Apptts C/53 dated 9-6-1958.]
(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.](2)A person so appointed shall draw increments in the scale admissible to him as they accrue:Provided that if the period of probation is extended on account of failure to give satisfaction such extension shall not count for increments unless the authority granting the extension in the period of probation directs otherwise.(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].]
