Himachal Pradesh High Court
Officers And The Members Of Staff (Recruitment, Promotion, Conditions Of
Service, Conduct & Appeal) 21St Amendment Rules, 2024
[29th February
2024]
In exercise
of the powers vested under Article 229 (2) of the Constitution of India and all
other enabling provisions in this behalf, Hon'ble the Chief Justice of High
Court of Himachal Pradesh is pleased to make following amendments in "The
Himachal Pradesh High Court Officers and the Members of Staff (Recruitment,
Promotion, Conditions of Service, Conduct & Appeal) Rules, 2015" :-
Rule 1. Short Title :-
These Rules
shall be called "The Himachal Pradesh High Court Officers and the Members
of Staff (Recruitment, Promotion, Conditions of Service, Conduct & Appeal)
21st Amendment Rules, 2024."
Rule 2. Commencement :-
These Rules
shall come into force with immediate effect
Rule 3. Amendment :-
(i)
In existing
Schedule-III, Part-A, Class-I (Gazetted), Serial No. 5, "Assistant
Registrars", in Column No. 6 i.e. "Experience/Length of Service",
the figure "3" shall stand substituted with figure "2".
(ii)
In existing
Schedule-III, Part-A, Class-I (Gazetted), Serial No. 6, "Court
Masters", in Column No. 6 i.e. "Experience/Length of Service",
the figure "3" shall stand substituted with figure "2".