Section 3 in Himachal Pradesh Judicial Officers (Pay, Allowances and Conditions of Service) Act, 2003
3. [ Salaries. [Section 3 amended by Act No. 23 of 2006 and substituted vide H.P. Act No. 5 of 2008.]
- Notwithstanding anything contained in any rules made under any other law for the time being in force, regulating the pay, allowances and other conditions of service, or any order or judgment passed by any court, the Judicial Officers in the State shall be paid the pay scales as specified in the Schedule and the rates of allowances and other conditions of service of such Officers shall be such as may be prescribed.]
