Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Rajasthan - Subsection

Section 11(3) in The Rajasthan Municipal (New Pay Scales) Rules, 1975

(3)A member who is drawing pay below Rs. 485/s P.M. in the existing pay scale and is due to either within 10 years/or completed 12 years of Service from [1-9-1968] [Substituted by Rajasthan Gazette Part IV-C, dated 12-8-1982/781, page 81.] [new pay scales is opted by the member on the Service whichever is later,] [Substituted by Notification dated 5-11-1984, Published in Rajasthan Gazette, Part IV-C, dated 15-11-1984, page 353.] shall be granted one advance increment provided he elects to draw pay in the existing pay scale until he vacated the post or ceases to draw pay in that pay scale under rule 4, the date of increment shall remain unchanged.