Section 7(16) in The Rajasthan Agricultural Produce Markets (Market Committee Employees) Service Rules, 1975
(16)Officiate. - Means performance of duties of a post by an employee, on which another employee holds a lien. A market committee may appoint an employee to officiate in a vacant post, on which no other employee holds a lien or pending a permanent appointment in that post, with prior approval of the [Director] [Substituted by Notification No. F. 10(28) Agriculture/Group-II/78, dated 7.6.1980-Rajasthan Gazette, Extraordinary, Part IV-C, dated 7.6.1980, p. 85]Note. - (i) In case any employee is appointed to the post in addition to his on duties, no special pay is admissible if the post is subordinate to the post he is holding;(ii)In case an employee is appointed to the post in addition to his own duties, if the post is equal or lower post he is holding, he may be allowed special pay not exceeding 10% of his pay if the dual charge is upto 60 days and special pay not exceeding 20% of his pay if the period of dual charges is more than 60 days;(iii)In case an employee is appointed to the post in addition to his own duties, if his post is higher than the post he is holding, if the employee is qualified to hold the higher post or is senior enough for regular appointment to officiate on the higher post, he may be allowed to draw special pay not exceeding 10% of the pay of that post upto 60 days and not exceeding 20% of the pay for more than 60 days;(iv)If the employee is not qualified to hold the higher post, he may be allowed to draw special pay not exceeding 10% of his own pay;(v)Dual arrangement should not be allowed to continue beyond a period of 6 months in any case.
