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State of Rajasthan - Section

Section 30 in The Rajasthan Higher Judicial Service Rules, 1969

30. Leave, allowance, pension etc.

- Except as otherwise provided in these rules, the pay, allowances, pension, leave and other conditions of service of the member of the service shall be regulated by-
(1)the Rajasthan Service Rules,
(2)the Rajasthan Service (Medical Attendance) Rules,
(3)the Rajasthan Travelling allowance Rules,
(4)any other rules made under the proviso to Article 309 of the Constitution and made applicable to the members of the Service in consultation with the Court.