Section 15 in The Rajasthan Municipalities (Class IV Service) Rules, 1964
15. [] [Renumbered by Notification No. Tax/Rules/F. 21/DLB/64 3975-3981 dated 2-11-1967.] Regulation of pay, allowance, leaves, pensions, gratuity discipline, conduct etc.
- Subject to the provisions of section 310 of the Act and except as provided in these rules the pay, allowances, leave and other conditions of service shall be regulated by rules made under section 297 of the Act, and pending the issue of such rules, by the following rules(1)The Rajasthan Service Rules, 1951 (except provisions relating to pension [X X X] [Deleted by Notification No. Tax/Rules/F. 21/DLB/64 3975-3981 dated 2-11-1967.] as amended from time to time.(2)The Rajasthan Travelling Allowance Rules as amended from time to time.(3)[ Rajasthan Civil Services (Classification, Control and Appeal) Rules, 1958 as amended from time to time mutatis mutandis; provided that the disciplinary authority for the purpose of rule 15 of the said rules in case of member of the service to inflict upon him minor penalties provided in rule 14 read with rule 17 thereof shall be the Commissioner or the Executive Officer of a Municipal Council or Board as the case may be subject to a right of appeal as provided under Section 310 of the Act.] [Substituted by Notification No. OE/F. 19 (Campaign) DLB/83/4441-4690 dated 13-9-1983, Published in Rajasthan Gazette, Part IV-C dated 20-10-1983, page No. 124.](3A)[ Rajasthan Civil Services (Conduct) Rules, 1971 as amended from time to time.] [Inserted by Notification No. Tax/F. 2(36)LSG/74 136423-634 dated 7-10-1976, Published in Rajasthan Gazette, Part IV-C dated 28-10-1976, page No. 422.](4)[ Notwithstanding anything contained in the Rajasthan Civil Services (Classification, Control and Appeal) Rules, 1958, an employee holding an encadred post under these Rules may prefer an appeal under sub-section (5) of section 310 of the Act within a period of three months from the date he receives the copy of the order imposing the penalty.] [Inserted by Notification No. Tax/Rules/F. 21/DLB/64 3975-3981 dated 2-11-1967.]Note. - (i) There shall be uniformity in the rate of D.A. in case of all these employees.(ii)In case of employees who were getting D.A. at higher rates than those prevailing in Rajasthan for similar posts, the difference will be amalgamated in the pay of such employees as personal pay to be merged in future annual increments.
