Section 40 in The Rajasthan Women and Child Development (State and Subordinate) Service Rules, 1998
40. Regulation of pay, allowance, leave, pension etc. of the persons appointed in the service.
- Except as provided under these Rules, the pay, allowances, pension including gratuity, leave and other conditions of service of the members of the Service shall be regulated by:-(1)The Rajasthan Service Rules, 1951 as amended from time to time.(2)The Rajasthan Civil Services (Classification, Control and Appeal) Rules, 1958.(3)The Rajasthan Civil Services (Conduct) Rules, 1971.(4)The Rajasthan Travelling Allowances Rules, 1971 as amended from time to time.(5)The Rajasthan Civil Services (Revised Pay Scales) Rules, 1998 as amended from time to time by Government in respect of the posts enumerated in the Schedule.(6)Any other rules prescribing general conditions of service made by the Government under the provisions of proviso to Article 309 of the Constitution of India and are in force.The conditions of service and pay scales can be revised or altered by the Government from time to time as it may deem proper and-the persons working against the posts in the service shall be regulated by such amended/revised or altered rules.
