Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Himachal Pradesh Subordinate Courts Employees (Pay, Allowances And Other Conditions Of Service) Act, 2005 3 of 2006 CONTENTS 1. Short title 2. Definitions 3. Pay, allowances and other conditions of service 4. Power to make rules 5. Saving SCHEDULE 1 :- SCHEDULE-I Himachal Pradesh Subordinate Courts Employees (Pay, Allowances And Other Conditions Of Service) Act, 2005 3 of 2006 (Received the assent of Governor on 7th February, 2006 and was published in R.H.P. Extra., dated the 7th February, 2006, P. 6761- 6763). An Act to provide for the regulation of the pay, allowances and other conditions of service of the Subordinate Courts' employees in the State of Himachal Pradesh and for the matters connected therewith or incidental thereto. BE it enacted by the Legislative Assembly of Himachal Pradesh in the Fifty-sixth Year of the Republic of India, as follows:- 1 For Statement of Objects and Reasons, see R.H.P. Extra., dated 7-2-2006, p. 6761- 6763. (e) "Schedule" means Schedule appended to the Act. 1. Short title :- This Act may be called the Himachal Pradesh Subordinate Courts Employees (pay, allowances and other conditions of service) Act, 2005. 2. Definitions :- In this Act, unless the context otherwise requires,- (a) "allowances" means the allowances admissible to the employees of the Subordinate Courts in Himachal Pradesh immediately before the commencement of this Act; (b) "notification" means a notification published in the Official Gazette; (c) "Official Gazette" means the Rajpatra, Himachal Pradesh. (d) "prescribed" means prescribed by rules made under this Act; (f) "Subordinate Courts employees" means the employees of the Subordinate Courts of Himachal Pradesh. (g) "State" means the State of Himachal Pradesh. (h) "State Government" means the Government of Himachal Pradesh. 3. Pay, allowances and other conditions of service :- (1) Notwithstanding anything contained in any rules regulating the pay, allowances and other conditions of service or any judicial order or judgment passed by any competent court, the Subordinate Courts employees shall be paid the pay scales, as specified in the Schedule. (2) The rates of allowances and other conditions of service of the Subordinate Courts employees shall be such as may be prescribed. 4. Power to make rules :- (1) The State Government may, by notification in the Official Gazette, make rules regulating the pay, allowances and other conditions of service of the Subordinate Courts employees. (2) Every rule made under this Act shall be laid, as soon as may be after it is made, before the Legislative Assembly, while it is in session for a total period of not less than fourteen days which may be comprised in one session or in two or more successive sessions and if, before the expiry of the session in which it is so laid or the session immediately following, the Assembly makes any modifications in the rule or decides that the rule should not be made, the rule shall thereafter have effect only in such modified form or be of no effect, as the case may be, so, however, that any such modification or annulment shall be without prejudice to the validity of anything previously done under that rule. 5. Saving :- The rules applicable to the Subordinate Courts employees immediately before the commencement of this Act, shall continue to regulate the pay, allowances and other conditions of service until rules regulating pay, allowances and other conditions of service are framed under this Act. SCHEDULE 1 SCHEDULE-I .style1 {font-family: Verdana} --> SCHEDULE [See sections 2 (e) and 3 (1)] Pay Scales admissible to Subordinate Courts Employees Master Scale: 2520-100-3220-110-3660-120-4260-140-4400-150-5000- 160- 5800-200-7000-220-8100-275-10300-340-12000-375-13500-400- 15900-450- 18600-500-23600 Sl. No Category Classification Pay scale 1 Superintendent Grade-I Class-I Gazetted 7220-220-8100- 275-10300-340- 11660 2 Superintendent Grade-II Class-II Non- Gazetted 6400-200-7000- 220-8100-275- 10300-340- 10640 3 Personal Assistant -do- -do- 4 Reader Class-III 5800-200-7000- 220-8100-275- 9200. 5 English Clerk -do- -do- 6 Civil Nazir -do- -do- 7 Translator -do- -do- 8 Record Keeper -do- -do- 9 Senior Assistant -do- -do- 10 Senior Scale Stenographer -do- -do- 11 Junior Scale Stenographer -do- 4400-150-5000- 160-5800-200- 7000. 12 Steno Typist -do- 3330-110-3660- 120-4260-140- 4400-150-5000- 160-5800-200- 6200. 13 Leave Reserve Clerk/Clerks -do- 3120-100-3220- 110-3660-120- 4260-140-4400- 150-5000-160- 5160 with start of Rs. 3220/-. 14 Ahlmad (Record keeper) -do- -do- 15 Assistant English Clerk -do- -do- 16 Ahlmad/Cr. Ahlmad -do- -do- 17 Court Nazir -do- -do- 18 Copyist -do- -do- 19 Naib Nazir -do- -do- 20 Clerk-cum-Typist -do- -do- 21 Nazir -do- -do- 22 Summary Clerk -do- -do- 23 Paid Candidate -do- -do- 24 Guardian Clerk -do- -do- 25 Execution Clerk -do- -do- 26 Bailif -do- 3120-100-3220- 110-3660-120- 4260-140-4400- 150-5000-160- 5160 27 Driver -do- 3330-110-3660- 120-4260-140- 4400-150-5000- 160-5800-200- 6200. 28 Daftri Class-IV 2820-100-3220- 110-3660-120- 4260-140-4400. 29 Process Server Class-IV 2720-100-3220- 110-3660-120- 4260. 30 Orderly Class-IV 2520-100-3220- 110-3660-120- 4140 with start of Rs. 2620/-. 31 Peon Class-IV -do- 32 Mali Class-IV -do- 33 Chowkidar Class-IV -do- 34 Safai Karamchari Class-IV -do- 35 Chowkidar-cum-Safai Karamchari Class-IV -do-