Section 46 in Rajasthan Jails Subordinate Service Rules, 1998
46. Regulation of pay, Leave, Allowances, Pension etc.
- Except as provided in these Rules the pay, allowances, pension, leave and other conditions of service of the members of the service shall be regulated by:-(1)The Rajasthan Service Rules, 1951, as amended from time to time;(2)The Rajasthan Civil Services (Rationalisation of Pay Scales Rules, 196, as amended from time to time;(3)The Rajasthan Civil Services (Classification, Control and Appeal) Rules, 1958, as amended from time to time;(4)The Rajasthan Civil Services (Revised Pay Scales) Rules, 1961 as amended from time to time;(5)The Rajasthan Civil Services (New Pay Scales) Rules, 1969 as amended from time to time;(6)The Rajasthan Travelling Allowances Rules, 1971 as amended from time to time;(7)The Rajasthan Civil Services (Revised New Pay Scales) Rules, 1976;(8)The Rajasthan Civil Services (Revised Pay Scales) Rules, 1983, 1987, 1989 & 1998 as amended from time to time; and(9)The Rajasthan Civil Services (Conduct) Rules, 1971, as amended from time to time;(10)Any other Services prescribing general conditions of service made by the appropriate Authority under the proviso to Article 309 of the Constitution of India, and for the time being in force.
