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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Rajasthan - Subsection

Section 5(1) in The Rajasthan Legislative Assembly Secretariat Staff (Revised Pay Scales) Rules, 1983

(1)"Existing pay scale" means scale of pay applicable to a Government servant but for the coming into effect of these rules, in respect of a post held by him immediately before 1-9-1981, substantively or in officiating capacity while retaining lien on a permanent post, or in a temporary capacity.Explanation. - (i) In the case of a Government servant on deputation out of India or on leave or on foreign service or one who would have officiated in one or more lower post but for his officiating in a higher post. "Existing Pay Scale" includes the scale applicable to the post which he would have held but for his being on deputation out of India or on leave or on foreign service or but for offriciation in a higher post.
(ii)in case of a Government servant drawing pay on 31-8-1981 in a scale other than the Rajasthan Legislative Assembly Secretariat Staff (Revised New Pay Scales) Rules, 1980, as amended from time to time, his fixation of pay in the Rajasthan Legislative Assembly Secretariat Staff (Revised Pay Scales) Rules, 1983 shall be made only after his pay has first been fixed in the Rajasthan Legislative Assembly (Revised Pay Scales) Rules, 1980 as amended from time to time, in respect of post held by him on 31-8-1981.