Section 6 in The Rajasthan Municipal Service (Revised Pay Scales) Rules, 1970
6. Date of increment.
- The next date of increment of a member whose initial pay has been fixed in the revised pay scale in accordance with Rule 5, shall be the date on which he would have drawn his increment, had he continued in the existing pay scale :Provided that-(a)Where the pay in the revised pay scales is fixed at the minimum of the scale, and the difference between the pay so fixed and the pay in the existing pay scale results in a benefit equal to or more than the amount of one increment in the revised pay scale, his next increment in the revised pay scale, shall become due after completing the full incremental period as laid down under Rule 31 of the Rajasthan Service Rules, 1951.(b)Where normal date of increment in the existing pay scales falls on the 1st April, 1960, his initial pay in the revised pay scale shall be fixed on the basis of pay admissible in the existing pay scale on 1-4-1960 including the increment.
