Section 3 in The Rajasthan Municipal (New Pay Scales) Rules, 1975
3. Scope of Rules.
(a)[These rules shall apply] [Substituted by Rajasthan Gazette Part IV-C, dated 12-8-1982/781, page 81.] to the members of the Service from such date not earlier than as specified by the Government by an order published in the Official Gazette subject to the provision contained in clause (c) below.[X X X] [Deleted by Notification No. Estt. (M) F. 18(a) 95 DLE/96 dated 8-11-1977, GSR 213, Published in Rajasthan Gazette, Part IV-C, dated 17-11-1977, page 630.](b)The new pay scales shall [apply] [Substituted Notification No. Estt. (M) F. 18(a) 95 DLE/69 dated 10-2-1978, GSR 282, Published in Rajasthan Gazette, Part IV-C, dated 2-3-1978, page 845.] to a member of the Service who exercises his option for new pay scales in accordance with the provision contained in Rule 4 below and(i)who is in a substantive. Officiating or temporary capacity or on probations drawing pay in the existing pay scales;(ii)who was appointed on [1-9-1968] [Substituted by Rajasthan Gazette Part IV-C, dated 12-8-1982/781, page 81.] or the date on which these Rules were made applicable (whichever is later) and person with the requisite qualifications prescribed for the post in which he was initially appointed :Provided that a person who has been appointed by direct recruitment or by promotion on or after 28-11-63 without having the requisite qualifications or experience as prescribed under the (Rajasthan Municipal Service) Rules, 1963, shall not be entitled to get the new pay scale till he acquires the said qualifications and experience.
