Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

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

State of Tripura - Section

Section 3 in The Tripura Courts Stenographers' Service Rules, 1983

3. Constitution of the service.

(1)The service shall consist of the following persons, namely, Stenographers of the District Judges' Courts and Courts subordinate thereto in the State of Tripura.
(2)There shall be four Grades in the Service classified as follows:
Grade Designation Classification
1. Higher Selection Grade Private Secretary Class II Gazetted ministerial
2. Selection Grade First Personal Assistant Class II Gazetted ministerial
3. Senior Grade Personal Assistant Class III Non-Gazetted ministerial
4. Junior Grade Stenographer Class III Non-Gazetted ministerial
(3)The number of posts with designation, classification and scales of pay as specified in the Second Schedule shall constitute the Higher Selection Grade of the Service and those specified in the Third Schedule shall constitute Selection Grade of the service. All posts of personal assistant, shall unless provision is made to the contrary for any specified posts, be from Senior Grade of his Service; and all posts of Stenographers, unless provision is made to the contrary for any specified posts, be from Junior Grade of Service:Provided that the total number of posts in all the grades excluding leave reserve, shall not exceed the total number of civil and criminal courts.
(4)The posts in the Higher Selection Grade and the Selection Grade shall be gazetted posts and those in the Senior Grade and Junior Grade shall be non-gazetted posts.
(5)A member of the service, irrespective of his grade, may be posted in any court.