Delhi High Court revises Legal Researcher’s Entitlement of Services and Remuneration
On 5-6-2023, the Delhi High Court issued a notification revising the Entitlement and Remuneration of the Law Researchers under the Scheme for
remuneration
Selection process, Qualification; Remuneration, Job Description, and more: Your cheat sheet to Revised scheme for engaging Supreme Court Law Clerk
Law Clerk will be paid a consolidated remuneration of Rs. 80,000/- per and Rs. 90,000/- per month if given an extension after twelve months of the initial assignment.
Remunerations of Executive Officers in Arbitration Council decide vide Arbitration Council of India (Terms and conditions and salary and allowances payable to Chairperson and Members) Rules, 2022
On 9-7-2022, Central Government notified Arbitration Council of India (Terms and conditions and salary and allowances payable to Chairperson and Members) Rules,
Remuneration to non-executive directors: Analysis of provisions under Companies Act and SEBI Listing Regulations
Gaurav N Pingle†
Cite as: (2021) PL (CSP) June 75
MP HC | Employees belonging to the same grade are entitled to receive remuneration at par
Madhya Pradesh High Court: Vandana Kasrekar, J., allowed a writ petition and extended the benefit of 5th pay scale to the petitioner.
No prejudice as to remuneration when nature of work same; equal pay for equal work: Uttaranchal HC
Uttaranchal High Court: A Single Judge Bench comprising of Sudhanshu Dhulia, J. directed the State to follow the rule of equity while
“Overtime payment” covered under the head “bonus” in the Terms of Service, Appeal allowed: SC of Zambia
Supreme Court of Zambia: A 3-Judge Bench comprising of CJ Mambilima and Kaoma and Kajimanga, JJS., allowed appeal where remuneration for overtime work
Section 8(1)(j) of RTI Act, 2005 does not waive the entitlement of a wife to know about husband’s remuneration in light of obtaining maintenance
Madhya Pradesh High Court: While allowing an appeal, the Division Bench of S.K. Seth J., and Nandita Dubey J., decided a writ