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State of Rajasthan - Section

Section 7 in The Rajasthan Municipalities (Class IV Service) (Revised Pay Scales) Rules, 1971

7. Preparation of fixation statement.

- On receipt of option under rule 5 and the declaration under rule 6 of these rules, the Executive Officer shall prepare a fixation statement in quadruplicate in Form 3 and shall furnish the same with service record to the chairman or any other officer nominated by the Director. The Chairman or any other officer nominated by the Director shall examine such fixation statement and if the same is found in order, convey his approval. A copy of such approved fixation statement shall be forward to the Examiner of audit purposes.