Section 3A in Himachal Pradesh Judicial Officers (Pay, Allowances and Conditions of Service) Act, 2003
3A. [ Power to amend Schedule. [Section 3-A inserted vide H.P. Act No. 23 of 2010.]
- The State Government may, by notification published in the Official Gazette, amend or substitute the Schedule, and thereupon the Schedule shall be deemed to have been amended accordingly.]
