Section 32 in The Rajasthan Agricultural Produce Markets (Market Committee Employees) Service Rules, 1975
32. Officiating Appointments.
(a)An employee, for the period he is out of his regular line shall not be deprived of his officiating promotion which he would have otherwise received;Subject to the provisions of Rule 23 an employee who is appointed to officiate in a post shall not draw pay higher than his substantive pay in respect of a permanent post, unless the officiating appointment involves assumption of duties and responsibilities of greater importance than these attached to his substantive post and unless the time scale of pay of the officiating post is higher than his substantive post.Note. - (1) When officiating appointment is made to a post which is on the same time scale of pay as the permanent post on which an employee holds lien or would hold lien had his lien not been suspended, such officiating appointment shall not be deemed to involve the assumption of duties or responsibilities of greater importance;(2)Higher officiating pay is not admissible to an employee in service where different posts on different pay scales have been merged into time scale for new contracts.
