Section 6 in The Rajasthan Municipal (New Pay Scales) Rules, 1975
6. Fixation of initial pay in new scale.
(1)The initial pay of a member of the Service who elects or is deemed to have elected under rule 5 to draw pay in the new pay scales with effect from [1-9-1968] [Substituted by Rajasthan Gazette Part IV-C, dated 12-8-1982/781, page 81.] shall be fixed separately in respect of his substantive pay in the permanent post on which he holds a lien or on which he would have held a lien if it had not been suspended and in respect of officiating pay in the following manner:-(i)A member whose pay in the existing pay scale is less than the minimum pay of the new pay scale, shall have his pay fixed at the minimum of the new pay scale.(ii)A member whose pay in the existing pay scale is more than the minimum of the new pay scale [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.] shall have his pay fixed in the new pay scale at a stage next above his pay in the existing pay scale.(iii)A member whose existing pay is more than the maximum of the new pay scale shall have his pay fixed at the maximum of the new pay scale and the difference between the existing pay and pay fixed in the new pay scale shall be allowed as personal Pay.(iv)A member drawing pay at the maximum of the existing Pay Scale for a period of two years or more shall have his pay fixed at a stage next above the pay fixed under clause (ii) of this sub-rules (ii).(2)(a)Whereas a result of fixation of pay in the new pay scale under clause (ii) of sub-rule (1) a Junior Member whose existing pay was equal to or less than the existing pay scale of his senior begins to drawn more pay than his senior, the pay of such senior member shall be stepped up equal to that of his Junior from the date the pay of Junior person becomes more than that of his senior, subject to the fulfilment of the following conditions:-(i)Both the Junior and Senior persons belong to the same cadre and are drawing pay in the identical scale of pay, and(ii)The anomally is directly attributed to the fixation of pay under these rules only.(b)The next date of increment of such senior member in the New Pay Scale shall be granted after completing the full incremental period under Rule 31 of the Rajasthan Service Rules, 1951.(c)The provision contained in clause (a) of this sub-rule shall not apply to cases of anomalies, if any arises as a result of operation of rule 11 of these Rules.(3)In case where fixation of pay in the New Pay Scales proves continuously disadvantages after a certain stages in the New Pay Scales due to adverse change in the rate of increment in the New Pay Scales, the pay of a member at that stage shall be fixed at a stage next higher stage in the New Pay Scales.(4)(a)Where fixation of initial Pay Scale on [1-9-1962] [Substituted by Rajasthan Gazette Part IV-C, dated 12-8-1982/781, page 81.] or the date from which the member opt these rules carries the pay beyond the stage of efficiency bar of the New Pay scales or efficiency Bar in the existing Pay Scales, these bars shall be deemed to have been crossed.(b)In cases where an efficiency bar has been enforced against a member drawing pay in the existing pay scale prior to [1-9-1961] [Substituted by Rajasthan Gazette Part IV-C, dated 12-8-1982/781, page 81.] or the date from which the member opt the scales such member after this initial pay, has been fixed in the New Pay Scales shall not draw increment unless specifically permitted by the Director.
