Section 31 in The U.P. Higher Judicial Service Rules, 1975
31. Fixation of pay.
(1)(a)The initial pay of a officer promoted to the Service from the Nyayik Sewa shall be fixed at the stage next above the amount equal to the officers' pay, or presumptive pay in the ordinary time-scale of the Uttar Pradesh Nyayik Sewa, plus an increase at the rate of one increment in the time-scale for the U.P. Higher Judicial Service for every three years of service in the Nyayik Sewa subject to a minimum increase of Rs. 200 and a maximum increase of Rs. 300 :Provided that when with the prescribed increase calculated as aforesaid, th6 figure arrived at corresponds to a stage in the time-scale for the Service, the pay shall be fixed at that stage and not at the next higher stage.Note.-The pay of an officer of the Nyayik Sewa who is appointed to officiate in the service shall be refixed on each occasion when he gets an increment in his pay in his permanent post as though he has been promoted to the Service on the date of such increment.(b)The initial pay of an officer appointed from the U.P. Judicial Officers' Service shall be fixed at the stage in the scale next above the amount equal to the officers' pay or presumptive pay in the time-scale of the selection grade of the U.P. Judicial Officers' Service prescribed for Judicial Magistrates plus an increase at the rate of one increment in the time-scale for the U.P. Higher Judicial Service for every three years of service in the U.P, Judicial Officers' Service subject to a minimum increase of Rs. 200 and the maximum increase of Rs. 300 :Provided that when with the prescribed increase calculated as aforesaid, the figure arrived at corresponds to a stage in the time-scale for the Service the pay shall be fixed at that stage and not at the next higher stage :Provided further that where the pay of an officer who has been promoted to the post of Chief Judicial Magistrate or any other higher post is higher than the pay admissible to him on his appointment to the service as fixed under this sub-rule, the difference between his pay in that post and his pay in the service will be allowed as personal pay to be absorbed in future increments.Note.-The pay of an officer of the U.P. Judicial Officer's Service who is appointed to officiate in the Service, shall be refixed on each occasion when he gets an increment in his pay in his permanent post as though he had been promoted to the Service on the date of such increment.(2)In addition to the pay which .may be drawn by a member of the Service under this rule, he shall while holding a special post, receive the special pay also as may be admissible for such post.
