BOMBAY  HIGH COURT SERVICE (UNIFORM DESIGNATION OF OFFICERS) RULES, 2003


In exercise of the powers conferred by Article 229 of the Constitution of India, the Hon'ble the Chief Justice of the High Court of Judicature at Bombay hereby makes the following Rules to conform to the need of having uniform designations of the Officers of the High Courts throughout India -

1.   Short title, commencement and extent. - (a) These Rules may be called the "Bombay High Court Service (Uniform Designation of Officers) Rules, 2003"

     (b)   They shall come into force from the date of publication in the Official Gazette.

     (c)   These Rules shall apply to all person appointed to the High Court service before on or after the said date.

2.   Registrar General of the High Court. - (a)  The Principal Officer of the High Court shall be designated as Registrar General of the High Court.

     (b)  Such registrar Gneral shall be head of the Registries of the Appellate and Original Sides of the High Court, Bombay.

     (c)   Reference to "Prothonotary and Senior Master" or "Registrar" in any law, rules, notification, regulation or order shall be deemed to include reference to "Registrar General".  

     (d)   Appointment to the post of the Registrar General shall be made by selection from amongst the District Judges in the Selection Grade and above.

     (e)   The Registrar General shall draw pay in the supertime sacle prescribed for District Judges.

3.     Amendments to Bombay High Court Appellate Side Service Rules, 2000 and Bombay High Court Original Side Service Rules, 2000 -   (a) In Rule 3 (a) of the Bombay High Court Original Side Service Rules, 2003, below the words Gazetted Officers Class I,-

          (i)   The entry at Sr. No. 1 reading "Prothonotary and Senior Master" shall be amended to read as "Registrar, Original Side/Prothonotary and Senior Master".

          (ii)   The entry at Sr.No. 2 reading "Additional Prothonotary and Senior Master" shall read as "Additional Registrar, Original Side/Additional Prothonotary and Senior Master".

          (b)   In Schedule I to Bombay High Court Appellate Side Service Rules, 2000, entry 1 in the column No.3 reading "Rs. 22400-525-24500" shall be amended to read as "Grade Pay in Judiciary".

4.     Overriding effect  -  In case of any conflict between these rules and any other rules, these rules shall prevail
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(Published in Maharashtr Government Gazette dt. 6-10-2003, Extraordinary, Part 4-C, Pages 320-321)