Section 8 in The Rajasthan Municipalities (Class IV Services) (New Pay Scales) Rules, 1973
8. Date of increment in the New Pay Scales.
- The next date of increment of a member whose pay has been fixed in the new pay scale in accordance with Rule 7 shall be the date on which he would have drawn his increment had he continued in the existing pay scale: provided that-(i)Where the pay in the new pay scale is fixed at the minimum of the new pay scale and the difference between pay so fixed and the pay in the existing pay scale results in a benefit equal to or more than the amount of first increment in the new pay scales the next increment shall be granted in the new pay scale after completing the full increment period under Rule 31 of Rajasthan Service Rules.(ii)Where normal date of increment in the existing pay scale falls on 1-4-70 or the date on which the Board resolves to adopt these Rules, the pay in the new pay scale shall be fixed on the basis of pay admissible in the existing pay scale 1-4-70 or the date on which the new pay scales are adopted by the Board including increment.
