Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 8] [Entire Act] State of Rajasthan - Subsection Section 8(3) in Rajasthan Lokayukta Sachivalaya Ministerial Service (Conditions of Service) Rules, 2013 (3)An employee appointed under this rule shall be entitled to the same pay and dearness allowance as are admissible to him in his parent cadre.
