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State of Rajasthan - Section

Section 43 in The Rajasthan Judicial Service Rules, 1955

43. Pay

- The Administrative Officers shall-
(a)in the case of his appointment under rule 40, after his appointment to the Service, or
(b)in the case of his appointment under rule 42, during the period of his temporary appointment be entitled to draw his pay at such rate in the ordinary time scale of the Service as would but for his appointment under this part, be admissible to him as member of the Rajasthan Administrative Service.