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State of Rajasthan - Section

Section 2 in The Rajasthan Municipalities (Class IV Service) (Revised Pay Scales) Rules, 1971

2. Definitions.

- In these Rules, unless there is anything repugnant in the subject or context,-
(i)'Appointed date' means 2-12-1963 or such other subsequent date from which the Board decided to pay the revised pay scales to the members;
Explanation. - Where a member opts the revised pay scales from any date subsequent to the appointed date, then such date shall be appointed date in respect of such member.
(ii)'Basic Pay' means the pay as defined in clause (i) of sub- rule (24) of Rule 7 of the Rajasthan Service Rules :
Provided that in respect of such boards where dearness pay, personal pay or special pay not provided with scales was payable along with the pay on the appointed date to its servants, the basic pay will also include such dearness pay, personal pay or special pay;
(iii)'Board' means the Municipal Board and includes a Municipal Council;
(iii-A) 'Chairman' means the Chairman of a Board and includes a President of a Municipal Council;
(iv)'Director' means the Director of Local Bodies, Rajasthan;
(v)'Examiner' means the Examiner, LocaL Fund Audit Department, Rajasthan;
(vi)'Executive Officer' means the Executive Officer of a Board and includes a Commissioner of a Municipal Council;
(vii)'Existing pay scale' means scale of pay in force on or before the appointed date for the post held by a member;
(viii)'Form' means the form appended to these Rules;
(ix)'Member' means member of the service;
(x)'Present emoluments' means basic pay of member in the existing pay scales together with dearness allowance admissible thereon;
(xi)'Revised dearness allowance' means dearness allowance applicable on the appointed date;
(xii)'Revised Pay Scale' means scale of pay as prescribed in this Department Notification No. F. 2(36) LSG/58-70/1, dated 16-4- 71;
(xiii)'Schedule' means schedule appended to these Rules;
(xiv)'Service' means Rajasthan Municipalities (Class IV) Service as constituted under the Rajasthan Municipalities (Class IV Service) Rules, 1964.