Section 38 in Rajasthan Madarsa Education Assistant Subordinate Service Rules, 2013
38. Regulation of Pay, Leave, Allowances, Pension, etc.
- Except as provided in these rules, the pay, allowances, pension, leave and other conditions of service of a member of the service, shall be regulated by-(i)The Rajasthan Service Rules. 1951, as amended from time to time;(ii)The Rajasthan Civil Services (Classification, Control and Appeal) Rules. 1958, as amended from time to time;(iii)The Rajasthan Travelling Allowance Rules) 1971, as amended from time to time;(iv)The Rajasthan Civil Service (Conduct) Rules. 1971, amended from time to time;(v)The Rajasthan Civil Service (Pension) Rules. 1996, as amended from time to time;(vi)The Rajasthan Civil Service (Revised Pay Scales) Rules, 1998, as amended from time to time;(vii)The Rajasthan Civil Service (Contributory Pension) Rules, 2005, as amended from time to time;(viii)The Rajasthan Civil Service (Revised Pay) Rules, 2008, as amended from time to time; and(ix)Any other rules prescribing general conditions of service made by the appropriate authority under the proviso to Article 309 of the Constitution of India, and for the'time being in force,
