Section 49 in Rajasthan Forest Subordinate Service Rules, 2015
49. Regulation of matters including Pay, Leave, Allowances, Pension etc.
- Except as provided in these rules the pay, allowances, pension, leave and other conditions of service of the members of the Service shall be regulated by:-(i)The Rajasthan Service Rules, 1951. as amended from time to time;(ii)The Rajasthan Civil Services (Classification, Control and Appeal) Rules, 1958, as amended from time to time;(iii)The Rajasthan Travelling Allowances Rules, 1971, as amended from time to time;(iv)Rajasthan Civil Services (Conduct) Rules, 1971 as amended from time to time.(v)The Rajasthan Civil Services (Pension) Rules 1996, as amended from time to time;(vi)The Rajasthan Civil Services (Revised Pay Scales) Rules, 1998, as amended from time to time;(vii)The Rajasthan Civil Services (Contributory Pension) Rules, 2005, as amended from time to time.(viii)The Rajasthan Civil Services (Revised Pay) Rules, 2008, as amended from time to time; and(ix)Any other rules prescribing general conditions of Service made by the appropriate authority under the proviso to Article 309 of the Constitution of India, and for the time being in force.
