Section 25 in Patna High Court Officers and Staff (Conditions of Service and Conduct) Rules, 1997
25. Pay and Allowances.
- The scales of pay and other allowances admissible to person appointed to the various categories or posts in the establishment, whether in a substantive or officiating capacity or in temporary capacity shall be such as may be determined by the Chief Justice from time to time with the approval of the Governor of Bihar.
