Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 29(1)] [Section 29] [Entire Act]

State of Rajasthan - Subsection

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

(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]