Section 4 in The Family Courts (Rajasthan) Rules, 1991
4. Salary, allowances, and other terms and conditions of Judges.
(1)The terms and conditions of service of a Judge appointed by deputation under clause (a) of sub-rule (1) of rule 3 shall,-(a)if such Judge belongs to the Rajasthan Higher Judicial Service, be regulated by the Rules applicable to the members of that service:Provided that the pay and allowances of such Judge shall be as are admissible to District Judge on deputation and his service conditions shall not be varied to his disadvantage after appointment; and(b)if such Judge belongs to a service other than the Rajasthan Higher Judicial Service, be regulated by the Rules applicable to the members of that service:Provided that the pay and allowances of such Judge shall be as are applicable to an officer on deputation under the provisions of the Rajasthan Service Rules and his service Rules and his service conditions shall not be varied to his disadvantage after appointment.(2)The terms and conditions of service of a Judge appointed under clause (c) of sub-rule (1) of rule 3 shall be the same as are applicable to a member of the Rajasthan Higher Judicial Service and shall be paid pay and allowances as are admissible to a selection grade member of that service. On his appointment as Judge he will be fixed on the minimum of selection scale of that service.(3)No person shall be appointed as a Judge before he has attained the age of 50 years and after he has attained the age of 62 years.(4)If any person appointed as a Judge was in service under the Central or State Government he shall on completion of superannuation age applicable in his parent Department shall stand retired from the service:Provided that the State Government may in concurrence with the High Court re-appoint him on the post of a Judge for a period not exceeding two years which can be further extended upto the age of 62 years. On his re-appointment he will get the salary and allowances as is admissible to a retired Government servant as per provisions of Rajasthan Service Rules.(5)Any member of the Rajasthan Higher Judicial Service who has reached the age of superannuation will be eligible for re- appointment as a Judge of the Family Court for a period not exceeding two years which can further be extended upto 62 years of his age, by the State Government with the concurrence of the High Court. On his re-appointment, he will get salary and allowances as are admissible to a retired Government servant as per law.(6)The pension of a person appointed otherwise than from the in service members of the Rajasthan Higher Judicial Service or other service shall be a sum of Rs. 7,200/- per annum for each completed year of service subject to a maximum of Rs. 24,000/- per annum.(7)The State Government may transfer any Judge from one Family Court to another such Court, with concurrence of the High Court.
