Section 5 in The Rajasthan Legislative Assembly Secretariat Staff (Revised Pay Scales) Rules, 1983
5. Definitions.
- In these rules, unless there is anything repugnant in the subject or context,-(1)"Existing pay scale" means scale of pay applicable to a Government servant but for the coming into effect of these rules, in respect of a post held by him immediately before 1-9-1981, substantively or in officiating capacity while retaining lien on a permanent post, or in a temporary capacity.Explanation. - (i) In the case of a Government servant on deputation out of India or on leave or on foreign service or one who would have officiated in one or more lower post but for his officiating in a higher post. "Existing Pay Scale" includes the scale applicable to the post which he would have held but for his being on deputation out of India or on leave or on foreign service or but for offriciation in a higher post.(ii)in case of a Government servant drawing pay on 31-8-1981 in a scale other than the Rajasthan Legislative Assembly Secretariat Staff (Revised New Pay Scales) Rules, 1980, as amended from time to time, his fixation of pay in the Rajasthan Legislative Assembly Secretariat Staff (Revised Pay Scales) Rules, 1983 shall be made only after his pay has first been fixed in the Rajasthan Legislative Assembly (Revised Pay Scales) Rules, 1980 as amended from time to time, in respect of post held by him on 31-8-1981.(2)"Existing Government Servant" means a Government servant who is in service on 1st September, 1981 and drawing pay in an existing pay scale.(3)"Basic pay" means pay as defined in Rule 7(24)(i) of the Rajasthan Service Rules, including personal pay granted under Rule 12 of the Rajasthan Civil Service (Revised New Pay Scales) Rules, 1976, as made applicable under Rule 9 of the Rajasthan Legislative Assembly Secretariat Staff (Revised New Pay Scales) Rules, 1980, and/ or on account of stagnation at the maximum of the pay scale vide Finance Department Order No. 10(6) FD (Gr.2)/77, dated 22-7-16 77 as amended from time to time or any other personal pay but excluding personal pay granted under rule 26-A/B of Rajasthan Service Rules when a Government servant is in receipt of such personal pay on 1-9-1981 with existing pay scale.(4)"Prefixation emoluments" means and includes-(i)basic pay as on first day of September, 1981 in the existing pay scale;(ii)dearness allowance on basis pay at the rates in force on 1-7-1980; and(iii)5% of basic pay subject to a minimum of Rs. 30/- and a maximum of Rs. 75/-.(5)"Actual emoluments" means pay of a Government servant as defined in Rule 7(24) of Rajasthan Service Rules and includes dearness allowance admissible to him on 1-9-1981.(6)"Revised emolument" means the basic pay of a Government servant in the Revised Pay Scales and includes special pay, personal pay, if any, and dearness allowance at the rates applicable with Revised Pay Scale as on 1-9-1981.(7)"Revised pay scale" means the scale of pay specified in Section A of Schedule-I.(8)"Schedule" means the Schedule annexed to these rules.(9)"Finance Department" means the Finance Department of the Government of Rajasthan.(10)"Speaker" means the Speaker, Rajasthan Legislative Assembly-
