Section 15(4) in The Rajasthan Municipalities (Class IV Service) Rules, 1964
(4)[ Notwithstanding anything contained in the Rajasthan Civil Services (Classification, Control and Appeal) Rules, 1958, an employee holding an encadred post under these Rules may prefer an appeal under sub-section (5) of section 310 of the Act within a period of three months from the date he receives the copy of the order imposing the penalty.] [Inserted by Notification No. Tax/Rules/F. 21/DLB/64 3975-3981 dated 2-11-1967.]Note. - (i) There shall be uniformity in the rate of D.A. in case of all these employees.(ii)In case of employees who were getting D.A. at higher rates than those prevailing in Rajasthan for similar posts, the difference will be amalgamated in the pay of such employees as personal pay to be merged in future annual increments.
