Section 26 in Uttaranchal Judicial Service Rules, 2005
26. Scales of pay.
(1)The scale of pay admissible to a person appointed to the Service whether in a substantive or officiating capacity or as a temporary measure, shall be such as may be fixed by the Government from time to time.(2)Scale of [pay] [See now Revised Pay Scale.] at the time of commencement of these rules are given in Appendix-Ill.
