Section 43 in Rajasthan Police Subordinate Service Rules, 1989
43. Regulation of Leave, Allowances, Pension.
- Except as provided in these Rules, the pay, allowances pension, leave and other conditions of service of the member of the service shall be regulated by:-(1)The Police Act, 1861 (Central Act V of 1861).(2)The Rajasthan Police Rules and Regulations.(3)The Police-Tele-Communications Organisation Manual, 1961 as amended from time to time.(4)The Rajasthan Armed Constabulary Act, 1950.(5)The Rajasthan Civil Services (Unification of Pay Scales) Rules, 1950 as amended from time to time.(6)The Rajasthan Service Rules, 1951 as amended from time to time.(7)The Rajasthan Civil Services (Rationalisation) of Pay Scale Rules, 1956 as amended from time to time.(8)The Rajasthan Civil Services (Classification, Control and Appeal) Rules, 1958 as amended from time to time.(9)The Rajasthan Civil Services (Absorption of Ex-service Personnel) Rules, 1959.(10)The Rajasthan Civil Services (Revised Pay Scales) Rules, 1961 as amended from time to time.(11)The Rajasthan Civil Services (New Pay Scales) Rules, 1969 as amended from time to time.(12)The Rajasthan Civil Services (Revised New Pay Scales) Rules, 1976, 1983 and 1987.(13)The Rajasthan Travelling Allowances Rules, 1971 as amended from time to time.(14)Any other rule 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.
