Section 3 in The Rajasthan Municipalities (Class IV Services) (New Pay Scales) Rules, 1973
3. Definition.
- In these Rules, unless, there is anything repugnant in the subject or context:-(i)'Basic pay' means pay as defined in Rule 7 (24)(i) of Rajasthan service Rules, 1951 provided that when a member is in receipt of a personal pay in the existing pay scale, the basic pay includes personal pay;(ii)'Board' means Municipal Board and includes a Municipal Council;(iii)'Chairman' means the Chairman of a Municipal Board and includes the President of the Municipal Council;(iv)'Director' means the Director of Local Bodies, Rajasthan;(v)'Executive Officer' means the Executive Officer of the Municipal Board and includes the Commissioner of the Municipal Council;(vi)'Examiner' means Examiner, Local Fund Audit Department, Rajasthan and includes an officer authorised by him in this behalf;(vii)'Existing member of Service' means a member of Service who is in service of a Board immediately prior to adoption of these pay scales by the Board and who has been drawing pay in an existing pay scale from the municipal fund;(viii)'Existing Pay Scales' means the scale of pay applicable to a member of Service in respect of post held by him in a substantive, officiating or temporary capacity on the date, of adoption of the new scale;(ix)'Member' means a member of the Service;(x)'New Pay Scale' means the scales of pay as prescribed by the Government vide Notification No. F 2(36) LSG/58-70, Part VIII/III, dated 25-1-73 published in the Schedule attached to these Rules;(xi)'Service' means Rajasthan Municipalities (Class IV) Service;(xii)'Schedule' means the schedule attached to these Rules;(xiii)'Special Pay' means an addition of the nature of pay to the emoluments of a post or of a municipal servant, granted in consideration of-(a)the special arduous nature of the duties; or(b)a specific addition to the work of responsibility, or(c)the unhealthiness of the locality in which the work is performed.
