Section 3 in The Rajasthan Municipalities (Class IV Service) (Revised Pay Scales) Rules, 1971
3. Scope of Rules.
(1)The Revised Pay Scales shall be payable to such member who exercises his option for the Revised Pay Scale in accordance with the provisions contained in rule 5 below :Provided that the Revised Pay Scales shall not be applicable in the following cases :-(i)Who are paid from the contingency, or(ii)Who have been retrenched, discharged, or terminated from the Municipal Service, or(iii)Who have been especially excluded wholly or partly by the Government from the operation of these Rules, or(iv)Who are appointed on contract or on fixed pay, and(v)Who are holding part-time appointment.(2)Every Board shall, before deciding to apply the Revised Pay Scales from the appointed date, ensure and satisfy itself that its financial resources are sufficient to meet the additional burden arising on account of payment of the Revised Pay Scales.
