Section 12 in The Rajasthan Municipal (Subordinate and Ministerial Service) (New Pay Scales) Rules, 1973
12. Special provision for grant of advance increment to members of service.
(1)A member who is drawing pay below Rs. 485/- in the existing pay scale and is due to retire within 10 years from 1-4-70 or the date when the Board resolves to adopt these rules whichever is later shall be granted one advance increment in the New Pay SCale after fixation of his initial pay under rule 7 provided that the total benefit of increase in pay accruing to him, by fixation of pay scale is equal to or less than the amount of next annual increment in new pay scale. The date of normal increment shall remain unchanged.(2)[ A member, who is drawing pay below Rs. 485/- in the existing pay scale and has completed 12 years of Service on 1-4- 1970 or the date when the Board resolves to adopted these rules whichever is later shall be granted one advance increment in the New Pay Scale after fixation of his initial pay under rule 7 provided the total benefit of increase in pay accruing to him by fixation of pay in new pay scale is equal to or less than the amount of next annual increment in new pay scale. The date of advance increment on completion of 12 years shall not be applicable to those employees who shall have to retire within 10 years.] [Added by No.Notification No. F. 2(36) LSG/58-70/Part VIII-54753, dated 11-12-1973 (G.S.R. 173), Published in Rajasthan Gazette, Extra-ordinary, Part IV-C(I), dated 10-12-1973.](3)[] [Renumbered by Notification No. F. 2(36) LSG/58-70/Part VIII-54353, dated 10-12-73 (G.S.R. 1973), Published in Rajasthan Gazette, Extra-ordinary, Part IV-C(I), dated 10-12-1973 w.e.f. 10-1-1974.] A member who is drawing pay below Rs. 485/- p.m. in the existing pay scale and is due to retire within 10 years from 1-4-70 or the date when the Board resolves to adopt these rules whichever is latter shall be granted once advanced increment provided he elects to draw pay in the existing pay scale until he vacates the post or ceases to draw pay in that pay scale under rule 5. The date of increment shall remain unchanged.
