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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Rajasthan - Subsection

Section 15(1) in Rajasthan High Court Staff Service Rules, 2002

(1)The pay and other conditions of service of the Registrar General, Registrar (Vigilance), Registrar (Administration), Registrar (Writs), Registrar (Rules), Registrar-cum-Principal Secretary to the Chief Justice, Registrar (Classification) and Deputy Registrar (Judicial), when appointed from the Rajasthan Higher Judicial Service or the Rajasthan Judicial Service, shall be regulated by Rules and Orders applicable to the members of the Service to which they belong.