Section 3 in Rajasthan Public Service Commission (Conditions of Service) Regulations, 1974
3. Number of Members.
(1)The maximum number of member of the Commission excluding the Chairman, shall be [Seven] [Substituted for 'Five' Vide Notification dated 27-06-2011].Provided that the Commission shall not be precluded from functioning as such nor shall its acts and proceedings be invalidated merely because a temporary vacancy has occurred in the office of the Chairman or a Member for any reason, whatsoever.(2)A Member may be appointed by the Governor to perform the duties of Chairman absent on leave or on the occurrence of a vacancy in the Office of the Chairman until some person has been permanently appointed to the office and has entered upon the duties thereof.[[[4. Pay. [Substituted by Notification No. F.8(18) D.O.P./ A-II/ 84 dated 17-07-1985 effective from 05-07-1984, Substituted Vide Notification dated 01-08-1989 w.e.f. 01-09-1986.](1)The Chairman shall receive pay of Rs.80,000/- (Fixed) p.m. and each of the other Members shall receive pay of Rs.79,000/- (Fixed) p.m:Provided that. - (i) an Officer of All India service appointed to the Commission shall be entitled to have his pay fixed at the same stage from the date of such appointment as was admissible in All India Service;(ii)the pay of an Officer who was already drawing pay of Rs. 79,000/- or more shall be fixed on his appointment to the Commission at Rs. 79,000/- (Fixed) and he shall be allowed to draw pension and pension equivalent to other forms of retirement benefits subject to the aggregate of such pay, pension and pension equivalent to other forms of retirement benefits not exceeding the amount he had drawn as pay immediately before his retirement or Rs. 80,000/- whichever is less.(iii)the pay of an officer who has retired from a Board, Corporation, University, local body or any other body wholly or substantially owned or controlled by any State Government or Central Government on his appointment to the commission shall also be fixed in accordance with the provisions contained in proviso (ii) above.(iv)no arrear of pay and allowances on account of revision of the pay shall be paid for the period from 01.09.2006 to 31.12.2006, both days inclusive. Actual cash benefit shall be payable from 01.01.2007.](2)The Member appointed under Regulation 3(2) to perform the duties of the Chairman shall receive for the period that he performs such duties the salary to which he is entitled as a Member of the Commission plus Rupees two hundred per month as additional remuneration provided that such additional remuneration shall not be admissible if the period is less than 30 days and it will be admissible only for a maximum period of 4 months.]]
