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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Rajasthan - Subsection

Section 12(3) in The Rajasthan Municipal (Subordinate and Ministerial Service) (New Pay Scales) Rules, 1973

(3)[] [Renumbered by Notification No. F. 2(36) LSG/58-70/Part VIII-54353, dated 10-12-73 (G.S.R. 1973), Published in Rajasthan Gazette, Extra-ordinary, Part IV-C(I), dated 10-12-1973 w.e.f. 10-1-1974.] A member who is drawing pay below Rs. 485/- p.m. in the existing pay scale and is due to retire within 10 years from 1-4-70 or the date when the Board resolves to adopt these rules whichever is latter shall be granted once advanced increment provided he elects to draw pay in the existing pay scale until he vacates the post or ceases to draw pay in that pay scale under rule 5. The date of increment shall remain unchanged.