LexThe Himachal Pradesh Subordinate Courts’ Employees (Pay, Allowances and other Conditions of Service) Act, 2005
Himachal Pradesh · state statute
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THE HIMACHAL PRADESH SUBORDINATE COURT’S
EMPLOYEES (PAY, ALLOWANCES AND OTHER CONDITIONS OF
SERVICE) ACT, 2005
ARRANGEMENT OF SECTIONS
Sections:
1. Short title.
2. Definitions.
3. Pay, allowances and other conditions of service.
4. Power to make rules.
5. Savings.
____________
THE HIMACHAL PRADESH SUBORDINATE COURTS’
EMPLOYEES (PAY, ALLOWANCES AND OTHER CONDITIONS OF
SERVICE) ACT, 2005
(ACT NO. 3 OF 2006)1
(Received the assent of Governor on 7th February, 2006 and was
published in Hindi and English 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.
Amended, repealed or otherwise affect by,-
(i) H.P. Act No. 19 of 20152published both in Hindi and English
in R.H.P. dated 30th May, 2015 at p. 1063-1069).
(ii) H.P. Act No. 3 of 20163 assented to by the Governor of
Himachal Pradesh on the 4th April, 2016, published both in
Hindi and English in R.H.P. dated 7th April, 2016 at pages
111-119.
BE it enacted by the Legislative Assembly of Himachal Pradesh in
the Fifty-sixth Year of the Republic of India, as follows:-
1. Passed in Hindi by the Himachal Pradesh Vidhan Sabha. For Statement of Objects
and Reasons, see R.H.P. Extra., dated 7-2-2006, p. 6761-6763.
2 Passed in Hindi by the Himachal Pradesh Vidhan Sabha. For Statement of Objects
and Reasons see R.H.P. dated 17.4.2015, p. 334&335. 3 Passed in Hindi by the Himachal Pradesh Vidhan Sabha. For Statement of Objects
and Reasons see R.H.P. dated 3.12.2015, p. 5831 & 5835.
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;
(e) “Schedule” means Schedule appended to the Act;
(f) “Subordinate Courts’ employees” means the employees of the
Subordinate Courts of Himachal Pradesh;
(g) “State” means the State of Himachal Pradesh; and
(h) “State Government” means the Government of Himachal
Pradesh.
3. Pay, allowances and other conditions of service.-4[(1) The
Subordinate Courts’ Employees shall be paid the pay scales, as specified in
the SCHEDULE :
Provided that the categories of employees mentioned at Sr. Nos. 1, 2,
7, 8, 9 and 33 of the SCHEDULE, who have been given higher pay scales as
per the recommendations of the Shetty Commission, shall not be entitled to
additional increment granted by the State Government vide Notification No.
Home-B (E) 2-7/2009-HC dated 24-09-2012, however, other categories of
employees, except above mentioned categories, who have not been granted
higher pay scale, shall be entitled to one additional increment on the existing
pay with effect from 1-4-2003 instead of 1-10-2012 under the said
notification.]
(2) The rates of allowances and other conditions of service of the
Subordinate Courts’ employees shall be such as may be prescribed.
5[3-A. Power to amend SCHEDULE.—The State Government may,
by notificationpublished in the Official Gazette, amend or substitute the
SCHEDULE and thereuponthe SCHEDULE shall be deemed to have been
amended accordingly.]
4 Sub-section (1) substituted vide Act No. 19 of 2015again substituted vide Act No.
3 of 2016.
5 New section 3-A inserted vide Act No. 19 of 2015.
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.
6[SCHEDULE
[See sections 2(e) and 3(1)]
Pay Scales admissible to Subordinate Courts’ Employees w.e.f. 1-4-2003 and
revised pay scales w.e.f. 1-1-2006.
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.
Sr.
No.
Category Classifica
tion
Pay Scale
w.e.f.
1-4-2003
Revised Pay
Scale w.e.f.
1-1-2006
1. Chief
Administrative
Officer
(Superintende
nt)
Class-I
Gazetted
7880-220-
8100- 275-
10300-340-
11660.
10300-34800
+5400 GP
with initial
pay Rs.
20300/-
2. Sr. Sheristedar
of the Court of
Civil Judge(Sr.
Division)
Superintendent
Grade-II)
Class-II
Non-
Gazetted
7000-220-
8100-275-
10300-340-
10980.-
10300-34800
+4400 GP
with initial
pay Rs.
17420/-.
3. Sheristedar of
Court of Civil -do- 6400-200-
7000-220-
10300-34800
+4200 GP
6 SCHEDULE substituted vide Act No. 19 of 2015 again substituted vide Act No. 3 of
2016.
Judge (Jr.
Division.)
(Superintend-
ent Grade-II)
8100-275-
10300-340-
10640
with initial
pay Rs.
16290/-.
4. Executive
Assistant to
Distt. Judge
(Personal
Assistant)
-do-
-do-
-do-
5. Stenographer
(Sr. Scale
Stenographer)
Gr.-I
Class-III
Non-
Gazetted
5800-200-
7000- 220-
8100-275-
9200
10300-34800
+ 3800 GP
with initital
pay Rs.
14590/-.
6. Stenographer
Gr.-II (Jr.
Scale
Stenographer)
-do- 4400-150-
5000-160-
5800-200-
7000.
5910-20200 +
2800 GP with
initial Pay Rs.
11170/-.
7. Stenographer
(Steno-Typist)
Gr.-III
Class-III
Non-
Gazetted
4020-120-
4260- 140-
4400-150-
5000-160-
5800- 200-
6200.
5910-20200 +
2400 GP with
initial Pay Rs.
9880/-.
8. Reader Gr.-I Class-II
Non-
Gazetted
7000-220-
8100- 275-
10300-340-
10980.
10300-34800-
+ 4400 GP
with initial
pay Rs.
17420/-.
9. Reader Gr.-II
-do-
6400-200-
7000- 220-
8100-275-
10300-340-
10640
10300-34800
+ 4200 GP
with initial
pay Rs.
16290/-.
10. Reader Gr.-III Class-III
Non-
Gazetted
5800-200-
7000-
220-8100-
275- 9200
10300-34800
+ 3800 GP
with initial
pay Rs.
14590/-.
11. English Clerk -do- -do- -do-
12. Civil Nazir -do- -do- -do-
13. Translator -do- -do- -do-
14. Record Keeper -do- -do- -do-
15. Senior
Assistant
-do-
-do-
-do-
16. Protocol
Officer
-do- created on 04-
09-2015.
5910-20200 +
2400 GP.
17. Leave Reserve
Clerk/Clerks
-do- 3120-100-
3220- 110-
3660-120-
4260-140-
4400-
150-5000-
160- 5160
with start of
Rs. 3220/-.
5910-20200 +
1900 GP with
initial Pay Rs.
7810/-.
18. Ahlmad
(Record
Keeper)
-do- -do- -do-
19. Assistant
English Clerk.
-do- -do- -do-
20. Ahlmad/
Cr.Ahlmad
Class-III
Non-
Gazetted
3120-100-
3220- 110-
3660-120-
4260-140-
4400- 150-
5000-160-
5160 with
start of Rs.
3220/-.
5910-20200 +
1900 GP with
initial Pay Rs.
7810/-
21. Court Nazir -do- -do- -do-
22. Copyist -do- -do- -do-
23. Naib Nazir -do- -do- -do-
24. Clerk- cum-
Typist -do- -do- -do-
25. Nazir -do- -do- -do-
26. Summary
Clerk
-do- -do- -do-
27. Paid Candidate -do- -do- -do-
28. Guardian
Clerk -do- -do- -do-
29. Execution
Clerk
-do- -do- -do-
30. Bailiff -do- 3120-100-
3220- 110-
3660-120-
4260-140-
4400- 150-
5000-160-
5160.
-do-
31. Driver
-do- 3330-110-
3660-120-
4260-140-
4400-150-
5000- 160-
5800-200-
6200.
5910-20200 +
2000 GP with
initial Pay Rs.
8240/.
32. Daftri Class-IV
Non-
Gazetted
2820-100-
3220- 110-
3660-120-
4260-140-
4400
4900-10680 +
1650 GP with
initial Pay. Rs.
6950/-.
33. Process Server -do- -do- -do-
34. Orderly
-do-
2520-100-
3220- 110-
3660-120-
4140 with
start of Rs.
2620/-.
4900-10680 +
1300 GP with
initial Pay
Rs. 6200/-.
35. Peon -do- -do- -do-
36. Mali -do- -do- -do-
37. Chowkidar -do- -do- -do-
38. Safai
Karamchari
-do- -do- -do-
39. Chowkidar-
cum-Safai
Karamchari
-do- -do- -do-
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