Section 4(1) in Himachal Pradesh Judicial Officers (Pay, Allowances and Conditions of Service) Act, 2003
(1)Subject to the provisions of section 3, the State Government may, by notification in the Official Gazette, make rules [with retrospective effect] [In section 4 the words 'with retrospective effect' inserted vide H.P. Act No. 5 of 2008.] regulating the [pay, allowances] [Substituted vide Act No. 23 of 2006.] and conditions of of service of the Judicial Officers.
