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State of Rajasthan - Act

The Rajasthan Municipal Service (Revised Pay Scales) Rules, 1970

RAJASTHAN
India

The Rajasthan Municipal Service (Revised Pay Scales) Rules, 1970

Rule THE-RAJASTHAN-MUNICIPAL-SERVICE-REVISED-PAY-SCALES-RULES-1970 of 1970

Published on 3 November 1970
Commenced on 3 November 1970
[This is the version of this document from 3 November 1970.]
[Note: The original publication document is not available and this content could not be verified.]

The Rajasthan Municipal Service (Revised Pay Scales) Rules, 1970Published vide Notification No. Tax/F. 10(1) LSG/56-69, dated 3-11-1970 (GSR 94), Published in Rajasthan Gazette, Extra-ordinary, Part 4-C(1), dated 17-12-1970In exercise of the powers conferred by clause (i) of sub-section (2) of section 297 of the Rajasthan Municipalities Act, 1959 (Act No. 38 of 1959), the State Government hereby makes the following rules, namely :-

1. Short title and commencement.

- (i) These Rules may be called the Rajasthan Municipal Service (Revised Pay scales) Rules, 1970.

(ii)They shall came into force after one month from the date of their publication in the Official Gazette.

2. Definitions.

- In these Rules, unless there is any thing repugnant in the subject or context:-

(i)'Director' means the Director of Local Bodies, Rajasthan;

(ii)'Examiner' means the Examiner, Local Fund Audit Department, Rajasthan;

(iii)'Existing Pay Scale' means-

(a)in respect of persons holding substantive appointment on a post encadred in the service, the scale of pay drawn or would have been drawn by him in a substantive capacity before 1-4-60 and

(b)in respect of persons holding temporary appointment or on deputation on a post encadred in the service, the scale of pay in which he was initially appointed under competent sanction before 1-4-60.

(iv)'Form' means the form appended to these Rules;

(v)'Initial pay' means the pay as defined in sub-rule (34) of Rule 7 of the Rajasthan Service Rules 1951;

(vi)'member' means a member of service;

(vii)'Revised pay scale' means the scale of pay prescribed in this Department Notification No. F. 10(1)LSG/56-69/III/11505, dated 15-5-69;

(viii)'Rules' means the Rajasthan Municipal Service Rules, 1963, and

(ix)'Service' means the Rajasthan Municipal Service created and constituted under Section 302 of the Rajasthan Municipalities Act, 1959 (Act No. 38 of 1959).

3. Applicability of Rules.

- The revised pay scales shall be payable to such member of the service who exercises his option for the revised pay scale in accordance with the provisions contained in Rule 4 below and who-

(i)has been appointed to the service substantively by way of integration, or

(ii)is appointed to the service by direct recruitment or by promotion under the provisions of the Rules.

4. Exercise of option.

- (i) A member of the service who is eligible for the revised pay scale under Rule 3 above, may elect to continue to draw pay in his existing pay scale till the date on which he earns his next or subsequent increment in his existing pay scale or until he vacates his post or ceases to draw his pay in existing pay scale.

(ii)The option under sub-rule (i) shall be exercised in writing in Form 1 and submitted to the Director within a period of six months of the coming into force of these rules :

Provided that,

(a)in case any member of the service is on leave, under suspension training or on foreign service during the said period of six months, the option shall be exercised by him within six months from the date of his return to regular duty in the service;

(b)in case option is not received from any member of the service within the time specified above, he shall be deemed to have elected the revised pay scale with effect from 1-4-1960;

(c)where a member of the service has expired or expires before exercising his option, within the prescribed period, he may be deemed to have exercised his option in favour of the revised pay scale or the existing pay scale which ever is advantageous to him and his initial pay shall be fixed accordingly.

(iii)The option once exercised be final.

5. Fixation of initial pay.

- The initial pay of a member of the service who exercises his option or is deemed to have exercised his option for the revised pay scale under Rule 4 shall be fixed with effect from 1-4-1960 or any other future date, as the case may be, in the following manner:-

(i)If the pay of the member of the service in the existing pay scale is less than the minimum pay of the revised pay scale, his initial pay shall be fixed at the minimum of the revised pay scale;

(ii)If the pay of a member of the service in the existing pay scale shall Rs. 400/- or below, his initial pay in the revised pay scale shall be fixed at a stage next above his pay in the existing pay scale;

(iii)If the pay of a member of the service in the existing pay scale exceeds Rs. 400/- his initial pay in the revised pay scale shall be fixed at a stage corresponding to his pay in the existing pay scale, and in case there is no equal stage in the revised pay scale, the initial pay shall be fixed at a stage next above his pay in the existing pay scale;

(iv)Where the fixation of initial pay in the revised play scale carries the initial pay beyond the stage of efficiency bar in the revised pay scale, such efficiency bar shall be deemed to have been crossed.

6. Date of increment.

- The next date of increment of a member whose initial pay has been fixed in the revised pay scale in accordance with Rule 5, shall be the date on which he would have drawn his increment, had he continued in the existing pay scale :Provided that-

(a)Where the pay in the revised pay scales is fixed at the minimum of the scale, and the difference between the pay so fixed and the pay in the existing pay scale results in a benefit equal to or more than the amount of one increment in the revised pay scale, his next increment in the revised pay scale, shall become due after completing the full incremental period as laid down under Rule 31 of the Rajasthan Service Rules, 1951.

(b)Where normal date of increment in the existing pay scales falls on the 1st April, 1960, his initial pay in the revised pay scale shall be fixed on the basis of pay admissible in the existing pay scale on 1-4-1960 including the increment.

7. [ Preparation of Fixation Statement. [Substituted by Notification No. Tax/F. 10(i) LSG/56-69, dated 28-1-1975, Published in Rajasthan Gazette Part IV-C, dated 6-3-1975, page 630 (112)]

- On receipt of the option forms under rule 6, the Fixation Statement shall be checked by the Accounts Officer of the Department and approved by the Director and a copy of the same shall be sent to the Examiner for further necessary action for the issuance of pay slips under rule 60 of the Rajasthan Municipalities Accounts Rules, 1963].

8. Declaration by the Member of the Service.

- For the safeguard of the recovery of over or excess payment made on account of some error in the fixation of initial pay kin the revised pay scale, each member of the service opting the revised pay scale shall give a declaration in Form III, that in the event of over payments to him, recovery shall be effected from his pay.

9. Fixation of pay under Rajasthan Service Rules.

- Pay fixation of such of the members whose cases are not covered by these Rules shall be made in accordance with the provisions of Rajasthan Service Rules, 1951.

10. Dearness Allowance.

- The Dearness Allowance will be admissible with effect from 16-5-1969 at the rates prevailing in the Municipality concerned where the member of the service has served or serves from time to time but no arrears of Dearness Allowance on account of the revised pay scales will be allowed.

11. Liability of payment.

- The pay, dearness allowance and other allowances of a member of the service shall be paid out of the funds of the concerned Municipality where he has served or serves from time to time, as the case may be.

12. Relaxation of Rules.

- If the Government is satisfied that the operation of any of these rules causes undue hardship in any particular case, it may, by an order, relax the requirements of that rule to such extent and subject to such conditions, as it may consider necessary for dealing with the case in a just and equitable manner.

13. Power of interpretation.

- If any question or doubt arises relating to the interpretation of these rules, it shall be referred to the Government in the Local Self Government, whose decision thereon shall be final.Form IForm of Option(See Rule 4)

1. I ................. S/o.................................... designation......... employed in............... (Name of the Municipality) hereby elect to draw the revised pay scales as prescribed by the Government with effect from 1-4-1960.

2. I.............S/o..............designation................employed in...............(Name of the Municipality) hereby elect to continue to draw pay in the existing pay scale ................. of my substantive post mentioned below until ................. the date of my next increment falling on ............. the date of my subsequent increment raising my pay to Rs..................or I vacate or cease to draw pay in the existing pay scale.

Existing pay scale..........Signature of substantive post...............

	Signature of the Member of theService.
	Name
Date	Designation
Station	Municipality

AttestedAdministrator/ChairmanNote. - Please strike out which is not applicable.Form II(See Rule 7)Statement of Fixation of Pay

S.No.	Name of the member of the service	Designation	Qualification at the initial appointment
1	2	3	4

Date of option	Date of confirmation	Existing pay scale	Basic pay	Date of increment
5	6	7	8	9

Dearness allowance	Total	Revised Pay Scale	Initial Pay fixed in the revised pay scale
10	11	12	13

Amount of D.A.	Total	Date of next increment	Remarks
14	15	16	17

Certified that:-

(a)Option of the members of the service for fixation of pay in the revised pay scales have been received.

(b)Declaration have been obtained from the members of the service for the repayment of any overpayment made to them as a result of incorrect fixation of pay of the members of the service.

(c)The entries made in this statement are on the basis of the service books of the members of the service and are correct.

Date	Director
Station	(Seal)

Form IIIForm of Declaration(See Rule 8)Whereas I.................... am a member of the Rajasthan Municipal Service employed in Municipal Board/Council ............. on the post of..........being eligible for the revised pay scale prescribed by the Government, have opted the revised pay scale with effect from........... here by acknowledge and fully understand that the fixation to be made, is subject to revision, on its being found in excess of that to which I am entitled under the rules and I promise to raise no object to such revision, I further promise to repay any amount advanced to me in excess of that to which I may be eventually found entitled.

	Signature in full
	Designation
	Read out and verified
DatePlace	Signature of theVerifying AuthorityAdministrator/Chairman.

Orders[Order No. Tax/F. 10(1) LSG/56-69-16955-17252, dated 2-4-1971 (S.O. 106), Published in Rajasthan Gazette, Part IV-C (II), dated 16-12-1971].In exercise of the powers conferred by sub-section (1) of section 297 of the Rajasthan Municipalities Act, 1959 (Act No. 38 of 1959), the State Government hereby orders that the scales of pay prescribed vide this Department Notification No. Tax/F. 10 (1) LSG/56-69/III/ 11505, dated 15-5-69, published in the extra-ordinary issue of the Rajasthan Gazette, dated 16-5-69, Part IV (C) shall also be applicable to the persons not yet integrated but posted as Commissioners, Executive Officers, Revenue Officers, Engineers and Health Officers in Municipal Councils/Boards. The scales of pay shall be payable to all such officers on adhoc basis and they shall get the benefit of the scales of pay of the category of class of Municipality where they were initially appointed from the date of their posting in such Municipality. The pay of such officers shall be fixed in accordance with the principles as laid down in the Rajasthan Municipal Service (Revised Pay Scales) Rules, 1970 as published in the extra-ordinary issue of the Rajasthan Gazette, dated 17-12-70, Part IV (C).[Order No. Tax/F. 10(1) LSG/56/Part/40851-856, dated 24-12-1970 (G.S.R. 212), Published in Rajasthan Gazette, Part IV-C (I), dated 22-7-1971].In exercise of the powers conferred by sub-section (1) of section 297 of the Rajasthan Municipalities Act, 1959 (Act No. 38 of 1959), the State Government hereby orders that the scale of pay for the post of Medical Officers (with M.B.B.S., or equivalent qualification) of Kasturba Municipal Dispensary, Ajmer run by the Municipal Council, Ajmer shall be Rs. 25-25-500-EB-25-750 and that this pay scale shall be applicable with effect from 2nd December, 1963.[ vf/klwpuk la[;k ,Q0 10 (1) ,y0 ,l0 th0@56@10470] fnukad 12 vizSy] 1972] jktLFkku jkti=] Hkkx 6 (d) ] fnukad 13&4&1972 esa izdkf'kr-]pwafd jktLFkku ljdkj vk'oLr gS fd jktLFkku uxjikfydk lsok fu;e] 1963 ds izHkko'kkyh gksus ij uxjikfydk ifj"kn] t;iqj esa fo|eku vads{kd dk in jktLFkku uxjikfydk lsok esa oxhZd`r inksa ls lekuhd`r gksus ls jg x;k-vkSj pwafd jkT; ljdkj Jh /keZpan tSu] vads{kd] uxjikfydk ifj"kn] t;iqj ds izfrosnu ij xaHkhjrkiwoZd fopkj djus ds ckn larq"V gS fd mDr ifj"kn vads{kd ds in dh izd`fr o dRrZO;ksa okLrfod #i ls jktLFkku uxjikfydk lsok esa oxhZd`r in ^^ys[kkf/kdkjh** dh izd`fr o dRrZO;ksa ds lerqY; Fks rFkk mDr in ij LFkkbZ inLFk inkf/kdkjh Jh /keZpan tSu dks jktLFkku uxjikfydk fu;e] 1963 ds fu;e 39 ds [k.M (4) esa fufnZ"V lHkh vis{kkvksa dh iwfrZ djrk gS-vr% jkT; ljdkj jktLFkku uxjikfydk lsok fu;e] 1963 ds fu;e 39 ds [k.M (4) esa iznRr 'kfDr;ksa ds vuqlj.k esa uxj ifj"kn] t;iqj ds mDr vads{kd ds in dks fnukad 1&4&1967 ls jktLFkku uxjikfydk lsok esa oxhZd`r] ^^ys[kkf/kdkjh** ds in ls lehd`r djrh gS- lkFk gh jktLFkku uxjikfydk vf/kfu;e] 1959 dh /kkjk 307 o jktLFkku uxjikfydk fu;e] 1963 ds fu;e 4 esa iznRr 'kfDr;ksa ds iz;ksx esa jkT; ljdkj ,rn~Onkjk ifj"kn vads{kd ds in ij LFkkbZ #i ls inLFk inkf/kdkjh Jh /keZpan tSu dk lafofy;u Onkjk fu;qfDr gsrq fnukad 1&4&67 ls uxjikfydk ifj"kn] t;iqj esa 100&15&275&20&375 dk- d`-&25&600 ds osrueku esa 1&4&57 ls jktLFkku uxjikfydk lsok esa laoxhZd`r ys[kkf/kdkjh dk in l`ftr djrh gS ,ao fnukad 1&4&67 ls mDr l`ftr ys[kkf/kdkjh ds in ij mDr osru Ja[kyk esa Jh /keZpan tSu dks lafofy;u Onkjk fu;qfDr dj uxjikfydk ifj"kn] t;iqj esa ys[kkf/kdkjh ds in ij inLFk djrh gS-mDr inkf/kdkjh dk osru bl foHkkx dh vf/klwpuk dzekad VSDl ,Q0 10 (1) ,y0 ,l0 th0@56&59 fnukad 2&4&1979 esa of.kZr izko/kkukuqlkj fLFkj fd;k tk;sxk-[Notification No. Extt. (M)/F. 18(a) 95-DLB 69 dated May 29, 1974, Published in Rajasthan Gazette, Part IV-C, dated 17-3-1977, Page 720.]G.S.R. 232. - In exercise of the powers conferred by sub-section (2) of Section 303 of the Rajasthan Municipalities Act, 1959 ( Rajasthan Act 38 of 1959), read with rule 32 of the Rajasthan Municipal Service Rules, 1963, the State Government hereby prescribes the following New Scales of pay for the different posts included in the Rajasthan Municipal Service for all Municipalities as classified under Notification No. Tax./F 68/Misc/DLB/64/9562 dated 8-2-1973.

S.No.	Name of Post	Scales of Pay
1	2	3
Administrative Officers
1.	Commissioner	375-25-550-30-850 (Scale No. 19) without special pay.
2.	Executive Officer, Class II & Secretary MunicipalCouncil.	275-20-375-25-650 (Scale No. 17).
3.	Executive Officers, Class III	180-10-220-15-385-20-1250 (Scale No. 13)
4.	Executive Officer, Class IV & V	140-8-190-10-210-15-339 (Scale No. 10)
Technical Officers
5.	Revenue Officer Gr. I	275-20-375-25-650 (Scale No. 17)
6.	Revenue Officer Gr. II	180-10-220-15-385-30-425.
7.	Municipal Engineer	375-25-550-30-850 (Scale No. 19)
8.	Junior Engineer	225-15-270-20-390-25-640
9.	Health Officer Grade I	375-25-550-30-150 (Scale No. 19)
10.	Fire Officer	250-20-450-25-650 (Scale No. 16)
11.	Doctors	375-25-550-30-850 (Scale No. 19)

These pay scales shall be payable with effect from 1-4-1973 and the pay of the officers shall be fixed in accordance with the rules to be prescribed by the State Government separately.[Notification No. Extt. (M)/F. 18(a) 34-DLB/73 dated 28-2-1977, Published in Rajasthan Gazette, Part IV-C (I), dated 10-3-1977, Page 715.]G.S.R. 227. - In exercise of the powers conferred by sub-section (2) of Section 303 of the Rajasthan Municipalities Act, 1959 ( Rajasthan Act 38 of 1959), read with rule 32 of the Rajasthan Municipal Service Rules, 1963 and in continuation to this Department Notification No. Estt. (M) F. 18 (a) (95) DLB/69 dated 29-5-1974, the State Government hereby prescribes the following New Scales of pay for the following posts for all Municipal Councils :-

S.No.	Name of Post	Scales of Pay
1	2	3
12.	Account Officer	375-25-550-30-850
13.	Law Officer	275-20-375-25-650

These Pay Scales come into force w.e.f. 1-4-1973.

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