Section 7(1) in The Rajasthan Financial Corporation Staff (Revised Pay Scales) Regulations, 1983
(1)The initial pay of a Corporation employee who elects or deemed to have elected under Regulation 6 to draw pay in the revised pay scale with effect from 1-9-81 shall be fixed in the following manner, namely:-(a)(i)The pay shall be fixed in the revised pay scale at a stage next above the pre-fixation emoluments.(ii)If the pre-fixation emoluments are less than the minimum of the revised pay scale, the pay shall be fixed at the minimum.(iii)In case the pre-fixation emoluments exceed the maximum of the revised pay scale, the pay shall be fixed at the maximum of the revised pay scale and the difference between pre-fixation emoluments and the maximum of the revised pay scale shall be allowed as personal pay to be absorbed in future increases in pay.(iv)Where normal date of increment in existing pay scale falls on 1st September, 1981 the pay in the revised pay scale shall be fixed on the basis of pay admissible in the existing pay scale on1-9-81 including increment.(b)(i)The fixation of pay in the revised pay scale shall be done in accordance with the provisions contained in clause (a) of sub-regulation (i) as incorporated in the fixation tables (including instructions below them), appended as Schedule-II of these Regulations.(ii)The pay of a Corporation employee newly appointed to a post on or after1-9-81 shall be fixed in the revised pay scale applicable to his post under these regulations.
