Section 41 in Rajasthan Petroleum State and Subordinate Service Rules, 2012
41. Regulation of Pay, Leave, Allowances, Contributory 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 Rajasthani Civil Services (Classification, Control and Appeal)-Rules, 1958, as amended from time to time;(iii)The Rajasthan Traveling Allowance Rules, 1971, as amended from time to time;(iv)The Rajasthan Civil Services (Conduct) Rules, 1971, as amended from time to time;(v)The Rajasthan Civil Services (Pension; Rules, 1996 as amended from time to time;(vi)The Rajasthan Civil Services (Revised Pay Scale) Rules, 1998, as amended from time to time;(vii)The Rajasthan Civil Services (Contributory Pension) Rules, 2005, as amended from time to time;(viii)The Rajasthan Civil Services (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 Art. 309 of the Constitution of India and for the time being in force.
