Section 6(1) in The Rajasthan Municipal (New Pay Scales) Rules, 1975
(1)The initial pay of a member of the Service who elects or is deemed to have elected under rule 5 to draw pay in the new pay scales with effect from [1-9-1968] [Substituted by Rajasthan Gazette Part IV-C, dated 12-8-1982/781, page 81.] shall be fixed separately in respect of his substantive pay in the permanent post on which he holds a lien or on which he would have held a lien if it had not been suspended and in respect of officiating pay in the following manner:-(i)A member whose pay in the existing pay scale is less than the minimum pay of the new pay scale, shall have his pay fixed at the minimum of the new pay scale.(ii)A member whose pay in the existing pay scale is more than the minimum of the new pay scale [X X X] [Deleted by Notification No. Estt. (M) F. 18(a) 95 DLE/96 dated 8-11-1977, GSR 213, Published in Rajasthan Gazette, Part IV-C, dated 17-11-1977, page 630.] shall have his pay fixed in the new pay scale at a stage next above his pay in the existing pay scale.(iii)A member whose existing pay is more than the maximum of the new pay scale shall have his pay fixed at the maximum of the new pay scale and the difference between the existing pay and pay fixed in the new pay scale shall be allowed as personal Pay.(iv)A member drawing pay at the maximum of the existing Pay Scale for a period of two years or more shall have his pay fixed at a stage next above the pay fixed under clause (ii) of this sub-rules (ii).
