Section 15 in The Chhattisgarh High Court Establishment (Appointment and Conditions of Service) Rules, 2003
15. Pay and allowances.
(1)The holders of posts specified in second column of First Schedule shall be entitled to scales of pay specified in fourth column of the said Schedule.(2)The holders of posts specified in second column of First Schedule shall also be paid all other allowances and provided with the facilities, which are payable and available to the corresponding posts in the State Government Secretariat:Provided that the pay scales provided in fourth column of the First Schedule and allowances shall be subject to revision by the Chief Justice from time to time with the approval of the Governor.
