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[Cites 0, Cited by 0] [Section 29] [Entire Act]

State of Rajasthan - Subsection

Section 29(1) in The Rajasthan Higher Judicial Service Rules, 1969

(1)The initial pay of a person appointed to the service shall be fixed in the ordinary time scale :-
(a)if such appointment has been made by promotion under clause (1) of rule 8, at the stage equal to the officer's actual pay on the lower post plus Rs. 200/-, and in case there is no stage equal to the officer's actual pay, at the stage next above the officer's actual pay plus Rs. 200/-. [The date of increment shall remain unchanged in both the cases provided that when the pay is fixed at the minimum of the time-scale and the pay so fixed and the pay drawn in lower post results in a benefit of an amount exceeding Rs. 200/-the next increment shall be admissible after completion of service for full incremental period counting for increment under rule 31 of the Rajasthan Service Rules.] [Added by F.19(36)Jud./67IIG.S.R.24, dated 7.7.1972, w.e.f. 12.7.72, pages 215-220]
(b)if such appointment has been made by direct recruitment under clause (ii) of rule 8,
at Rs. 1350 in case such person has practised for seven years.
at Rs. 1400 in case such person has practised for eight years.
at Rs. 1450 in case such person has practised for nine years.
at Rs. 1500 in case such person has practised for ten years.
at Rs. 1550 in case such person has practised for eleven years.
at Rs. 1600 in case such person has practised for twelve years or more.