Section 2 in The Rajasthan Municipal (New Pay Scales) Rules, 1975
2. Definitions.
- In these Rules, unless there is anything repugnant in the subject or context.-(i)'Basic Pay' means pay as defined in Rule 7(24) (i) of R.S.R., 1951, provided that when a member is in receipt of a personal pay in the existing Pay Scale the basic pay includes personal pay.(ii)'Board' means Municipal Board and includes a Municipal Council.(iii)'Executive Officer' means the Executive Officer of the Municipal Board and includes the Commissioner of the Municipal Council.(iv)'Director' means the Director of Local Bodies.(v)'Examiner' means the Examiner, Local Fund Audit Department, Rajasthan and includes an officer authorised by him in this behalf.(vi)'Existing member of service' means the member of Service who is in Service of a Board immediately prior of adoption of these Pay Scales by the Officer of the Rajasthan Municipal Service and who has been drawing pay in the existing pay scale from the Municipal Fund.(vii)'Existing pay scale' means the scale of Pay applicable to a member of Service in respect of post held by him in a substantive, officiating or temporary capacity [X X X] [Deleted by Notification No. Estt. (M) F. 18(a) 95 DLE/96 dated 8-11-1977, GSR 213, Published in Rajasthan Gazette, Part IV-C, dated 17-11-1977, page 630.](viii)'Member' means a member of the Service.(ix)'New pay scale' means the scales of pay as prescribed by the Government vide notification No. Estt. (M) F 18(a) (95)/DLB/69 dated 29-5-1974 [X X X] [Deleted by Notification No. Estt. (M) F. 18(a) 95 DLE/96 dated 8-11-1977, GSR 213, Published in Rajasthan Gazette, Part IV-C, dated 17-11-1977, page 630.](x)'Chairman' means the Chairman of a Municipal Board and includes the president of the Municipal Council and an Administrator where the elected Board is not functioning.(xi)'Service' means the Rajasthan Municipal Service.(xii)Schedule' means the Schedule attached to these Rules.
