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

[Cites 0, Cited by 0] [Section 31(1)] [Section 31] [Entire Act]

State of Uttar Pradesh - Subsection

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

(a)The initial pay of a officer promoted to the Service from the Nyayik Sewa shall be fixed at the stage next above the amount equal to the officers' pay, or presumptive pay in the ordinary time-scale of the Uttar Pradesh Nyayik Sewa, 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 Nyayik Sewa subject to a minimum increase of Rs. 200 and a maximum increase of Rs. 300 :

Legal Document View

Unlock Advanced Research with PRISMAI

State of Uttar Pradesh - Subsection

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