Section 38 in Rajasthan Education Assistant Services Rules, 2013
38. Regulation of Pay, Leave, Allowances, 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 Rajasthan 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 Scales) 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; andix. 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.
