Section 5(i) in The Rajasthan Municipalities (Class IV Services) (New Pay Scales) Rules, 1973
(i)the option in such cases shall be admissible in respect of existing pay scales attached either to the post held by him in an officiating capacity or to his substantive post and not for both the existing pay scales and if such a member exercises option to retain existing pay scale in respect of the post held by him in officiating capacity, his pay in the event of his reversion to the lower post held in a substantive capacity and also on re- promotion to the same higher post after reversion shall be fixed in the new pay scale only, and
