Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Odisha - Subsection

Section 7(2) in Appointment of Special Judicial Magistrates (Orissa) Rules, 2000

(2)The scale of pay and allowances of the Special Judicial Magistrate shall be similar to that of the officers in the cadre of Orissa Judicial Service, Class II and scale of pay and allowances of the staff shall be similar to that of the employees of the State Government :Provided that in respect of retired Judicial Officers referred to in Clause (a) of Rule 4, the honorarium/consolidated remuneration shall be Rs. 3,000 in addition to the pensionary benefits admissible to them from time to time.