Section 17(6) in Rajasthan High Court Staff Service Rules, 2002
(6)Pay during probation. - The initial pay of a person appointed by direct recruitment to a post in the Service shall be the minimum of the Scale of pay the post :Provided that the pay of a person already serving in connection with the affairs of the State, Court or Subordinate Courts shall be fixed in accordance with the provisions of the Rajasthan Service Rules, 1951.
