Section 36 in The Rajasthan Municipal (Subordinate and Ministerial Service) Rules, 1963
36. Regulation of pay, allowances, leave, pension, gratuity, provident fund, discipline, conduct etc.
- Subject to the provisions of section 310 of the Act and except as provided in these rules the pay, allowances, pensions, leave and other conditions of service, shall be regulated by rules made under section 297 of the Act, and pending the issue of such rules by the following rules:-(1)The Rajasthan Service Rules, 1951 (except provisions relating to pension and payment of medical allowances) as amended from time to time.(2)Rajasthan Travelling Allowance Rules as amended from time to time.(3)[ Rajasthan &Civil Services (Classification Control and Appeal) Rules, 1958 as amended from time to time mutatis mutandis: provided that the disciplinary authority for the purpose of rule 15 of the said rules in case of member of the service to inflict upon him minor penalties provided in rule 14 read with rule 17 thereof shall be the Executive Officer subject to a right of an appeal as provided under section 310 of the Act] [Substituted by Dated 13-9-1983, Published in Rajasthan Rajpatra (Extraordinary), Part 4-C, dated 20-10-1983, Page 121].(3A)[ Rajasthan Civil Services (Conduct) Rules, 1971 as amended from time to time.] [Inserted by Dated 7-10-1976, Published in Rajasthan Rajpatra (Extraordinary), Part 4-C, dated 28-10-1976, Page 422](4)[ Notwithstanding anything contained in the Rajasthan Civil Service (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 a copy of the order imposing the penalty.] [Inserted by Dated 27-8-1966, Published in Rajasthan Rajpatra (Extraordinary), Part 4-C, dated 13-4-1967]Note. - (i) There shall be uniformity in the rate of D.A. of each category of the employees of Boards.(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 increment.
