Section 31(1)(b) in The U.P. Higher Judicial Service Rules, 1975

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State of Uttar Pradesh - Subsection

Section 31(1)(b) in The U.P. Higher Judicial Service Rules, 1975

(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 :

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State of Uttar Pradesh - Subsection

Section 31(1)(b) in The U.P. Higher Judicial Service Rules, 1975