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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Rajasthan - Subsection

Section 6(1) in The Rajasthan Municipalities (Class IV Services) (New Pay Scales) Rules, 1973

(1)The option under Rule 5 shall be exercised in writing in form No. 1 appended to these rules and submitted to the Executive Officer within two months from the date the Board resolves to adopt the new pay scales after application of these rules :Provided that in case of a member who is on that date, on leave or on deputation or in foreign service, or under suspension or under training, the option shall be exercised within 2 months from the date of his return to duty.