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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Rajasthan - Subsection

Section 3(2) in The Rajasthan Municipalities (Class IV Service) (Revised Pay Scales) Rules, 1971

(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.