Section 11A in The Rajasthan Municipal (New Pay Scales) Rules, 1975
11A. [ Dearness allowances etc. [Substituted by Notification dated 5-11-1984, Published in Rajasthan Gazette, Part IV-C, dated 15-11-1984, page 353.]
- The rate of Dearness Allowance, Additional Dearness Allowance. Adhoc Relief, Interim Relief and Addl. Dearness allowance shall be at par with the rates applicable to Government servant:Provided that the difference between Dearness Allowance admissible to a member of the Service in the existing pay scale and the amount of Dearness Allowance admissible in New Pay Scales on [1-9-1968] shall first be merged in pay in existing pay scale and then the pay so arrived at shall be considered for fixation of pay in New Pay Scale :Provided further that the excess amount of Dearness Allowance, if any, so merged in the pay in the existing pay scale, shall not be considered for any benefit on account of Provident Fund, Gratuity, Travelling Allowance, House Rent Allowance, and other such allowances].
