LexThe West Bengal Civil Service ( Judicial ) And The West Bengal Higher Judicial Service ( Revision Of Pay And Allowance ) Act, 2003
West Bengal · state statute
Open in Lexace · Ask the AI about this actRegd. No. Vt'S/SC-247 No.FVBICPS/Raj-12',3 ll'Or,• It .:i Rot a a a3rtit wc,J Extraordinacc Published by Authority CAITRA 101 MONDAY, MARCH 31, 2003 [SALA 1922 PART III — Acts of the West Bengal Legislature. GOVERNMENT OF WEST BENGAL LAW DEPARTMENT Legislative NOBLICAlION No. 575-L.-31st March, 2003.—The following Act of the West Bengal Legislature, having been assented to by [hi' Govern:!:. is hereby published for general information :— West Bengal Act IV of 2003 THE WEST BENGAL CIVIL SERVICE (JUDICIAL) AND THE WEST BENGAL HIGHER JUDICIAL SERVICE ( REVISION OF PAY AND ALLOWANCE) ACT, 2003. [Passed by the West Bengal Legislature.] [Assent of the Governor was first published in the Kolkata Gazette, Extraordinary, of the 3Ist March, 2003.] An Act to regulate the pay and allowance by way of revision of scale of pay of the members of the West Bengal Civil Service (Judicial) and the West Bengal Higher Judicial Service and for matters connected therewith or incidental thereto. WHEREAS it is expedient to revise the scale of pay and allowance of the members of the West Bengal Civil Service (Judicial) and the West Bengal Higher Judicial Service; It is hereby enacted in the Fifty-fourth Year of the Republic of India, by the Legislature of West Bengal, as follows:- Short title and Commencement. 1. (1) This Act may be called the West Bengal Civil Service (Judicial) and the West Bengal Higher Judicial Service (Revision of Pay and Allowance) Act, 2003. (2) It shall be deemed to have come into force on such date, not earlier than the first day of July, 1996, as the State Government may, by notification in the Official Gazette, appoint. 4 THE KOLEATA GAZETTE, EXTRAORDINARY, MARCH 31, 2003 [PA RT in _. The West Bengal Civil Service (Judicial) and The West Bengal Higher Judicial Service (Revision of Pay and Allowance) Act, 2003. (Sections 2-4.) Definitions. Pay and allowance. 2. In this Aet, unless the context otherwise requires,— (a) "existing scale of pay" shall mean the scale of pay as specified in Schedule I; (b) "prescribed" means prescribed by rules made under this Act; (c) "Schedule" means the Schedule appended to this Act; (d) "State Government" means the Government of West Bengal; (e) "West Bengal Civil Service(Judicial) and West Bengal Higher Judicial Service" mean the West Bengal Civil Service(Judicial) and the West Bengal Higher Judicial Service constituted by the State Government. 3. (1) Notwithstanding anything contained in any Other law for the time being in force, the revised scale of pay of the members of the West Bengal Civil Service (Judicial) and the West Bengal HigherJudicial Service shall be as specified in Schedule (2) The allowances and the manner of fixation of pay in the revised scale shall be such as may be prescribed. Power to make rules. 4. (1) The State Government may, by notification in the Official Gazette, make rules to carry out the purposes of this Act. (2) Every rule made under this section shall be laid, as soon as may be after it is made, before the State Legislature, while it is in session, for a total period of thirty days which may be comprised in one session or in two or more successive sessions, and if, before the expiry of the session immediately following the session or the successive sessions aforesaid, the State Legislature agrees in making any modification in the rule or the State Legislature agrees 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 maybe, so, however, that any such modification or annulment shall be without prejudice to the validity of anything previously done under that rule. PART III] THE KOLICATA GAZETTE, EXTRAORDINARY, MARCH 31, 2003 The West Bengal Civil Service (Judicial) and The West Bengal Higher Judicial Service (Revision of Pay and Allowance) Act, 2003. (Schedules /, /1.) Schedule I [See clause (a) of section 2] Si. No. (1) Post (2) Existing scale of pay (3) A. West Bengal Civil Service (Judicial) 1. Civil Judge (Junior division) (entry level) 2. Civil Judge (Junior division) (eligible after six years) 3. Civil Judge (Senior division)(entry level) 4. Civil Judge (Senior division) (eligible after thirteen years) B. West Bengal Higher Judicial Service 1. District Judge and Sessions Judge etc. (entry level) 2. District Judge and Sessions Judge etc. (eligible after five yea 3. Selection Grade (eligible after nine years) 4. Super Time Scale 5. Above Super Time Scale 2200-80-3000-100-40001-. 3000-100-3500-125-4750/- 3000-100-3500- 125-4750/-. 3700-125-4950-150-5700/-. 3200-100-3700-125-4700/-. rs) 3950-125-4950-150-5700/- 4800-150-5700/-. 5900-200-6700/, 7300-100-7600/-. Schedule II [See sub-section (1) of section 3] SI. No. Post Revised scale of pay (1) (2) (3) A. West Bengal Civil Service (Judicial) 1. Civil Judge (Junior division) (a) entry level (b) 1st stage Assured Career Progression (ACP) (after five years continuous service from the date of entry based on the appraisal of the work and performance) (c) 2nd stage Assured Career Progression (ACP) (after completion of another five years of continuous service based on the appraisal of the work and performance) 2. Civil Judge (Senior division) (a) entry level (b) 1st stage Assured Career Progression (ACP) [after five years continuous service as Civil Judge (Senior division) based on the appraisal of the work and performance] (c) 2nd stage Assured Career Progression (ACP) [after completion of another five years of continuous service as Civil Judge (Senior division) based on the appraisal of the work and performance] 8000-275-13500/-. 10000-325-15525/, 12800-350-15950-400-17550/-. 12800-350-15950-400-1755:)/... 14200-350-15950-400-18350/ , 16750-400-19150-450-20500/.. • 4] THE KOLICATA GAZETTE, EXTRAORDINARY. MARCH 31, 2003 11'7, tc III The West Bengal Civil Service (Judicial) and The West Bengal Higher Judicial Service (Revision of Pay and Allowance) Act, 2003. (Schedule II.) B. West Bengal igher Judicial Service (a) Entry Level 16750-400-19150-450-20500i- (14 Selection Grade 18400-500-22400/-. (available to 25% of the cadre posts and would be given to those having not less than five years of continuous service in the cadre) (c) Super Time Scale 22400-525-245001, (available to 10% of the Selection Grade posts and would be given to those having not less than three years of continuous service in the Selection Grade) By order of the Governor, A. K. BHATTACHARYA, Principal Secy. to the Govt. of West Bengal & Secy., Law Department. Published by the Controller of Printing 8 Stationery, West Bengal and printed by Asstt. Supch. at "Secretary to the Governor's Press, Raj Bhavan, Kolkair.