Section 12 in Rajasthan (Regulation of Appointments to Public Services and Rationalisation of Staff) Act, 1999
12. Review Committees.
(1)After the date of commencement of this Act. the State Government may constitute a Review committee with an officer not below the rank of a Secretary to the Government as the Chairperson and such number of members of such rank as it may deem fit to review,-(a)the existing staff pattern in any office or establishment employing persons belonging to any public service keeping in view the work load of such office or establishment: and(b)the pay scales, allowances, exgratia payments, bonus, pension, gratuity and other terminal benefits and perquisites applicable to the post belonging to any public sendee of such office or establishment keeping in view the qualifications and job requirements of each such post.(2)After undertaking review under sub-section (1). the Review Committee shall submit a report alongwith its recommendations to the State Government for such action as may be prescribed by rules made in this behalf.(3)The view Committee shall regulate its own procedure for discharging the functions under this section.(4)All orders and decisions of the review Committee shall be authenticated by the chairperson or a member authorised by him in this behalf.Explanation. - For the purpose of this section. Secretary to the government includes a Principal Secretary or Special Secretary to the Government.
