Section 14 in Rajasthan Civil Services (Special Selection and Special Conditions of Service for Appointment of Persons in the State Special Branch) Rules, 2013
14. Pay and other Conditions.
(1)The scale of pay and initial pay admissible to the post as specified in column number 2 of Schedule-I and other conditions relating to increase in pay on promotion in the parent cadre and retirement benefits shall be as laid down in Schedule-II and shall be such as may be sanctioned by the Government with the concurrence of the Finance Department, Government of Rajasthan from time to time.(2)Except as provided in these rules, other service conditions to the post(s) as specified in column number 2 of Schedule-I, shall be regulated by other rules applicable to the employees of the Government, made under the provisions to Article 309 of the Constitution of India, by the appropriate authority and for the time being in force.(3)The conditions of deputation of officers other than serving under State Government shall be such as may be mutually decided by the Government and the parent authority or the officer concerned.
