Section 37 in The Rajasthan Municipal (Subordinate and Ministerial Service) Rules, 1963
37.
[(1)] [Substituted by Dated 4-6-1979, Published in Rajasthan Rajpatra (Extraordinary), Part 4-C, dated 2-10-1980, Page 181] Liability with regard to [Salary, Travelling Allowance, [Liability of the Board.] [Substituted by Dated 4-6-1979, Published in Rajasthan Rajpatra (Extraordinary), Part 4-C, dated 2-10-1980, Page 181] Provident Fund, 'gratuity and pension] of an employee shall be that of Boards under whom they serve for the time being and shall not be a charge on the consolidated fund of the State.(2)[] [Substituted by Dated 4-6-1979, Published in Rajasthan Rajpatra (Extraordinary), Part 4-C, dated 2-10-1980, Page 181] Each Board shall regularly pay [L.S.] [Substituted by Dated 4-6-1979, Published in Rajasthan Rajpatra (Extraordinary), Part 4-C, dated 2-10-1980, Page 181] in respect of each member of the service serving in that Board for the period of leave earned by such an employee during the period he remained in that Board; and such amount will be credited to the fund which shall be operated by the Director or his nominee.
