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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Rajasthan - Subsection

Section 3(b) in The Rajasthan Municipal (New Pay Scales) Rules, 1975

(b)The new pay scales shall [apply] [Substituted Notification No. Estt. (M) F. 18(a) 95 DLE/69 dated 10-2-1978, GSR 282, Published in Rajasthan Gazette, Part IV-C, dated 2-3-1978, page 845.] to a member of the Service who exercises his option for new pay scales in accordance with the provision contained in Rule 4 below and
(i)who is in a substantive. Officiating or temporary capacity or on probations drawing pay in the existing pay scales;
(ii)who was appointed on [1-9-1968] [Substituted by Rajasthan Gazette Part IV-C, dated 12-8-1982/781, page 81.] or the date on which these Rules were made applicable (whichever is later) and person with the requisite qualifications prescribed for the post in which he was initially appointed :