Section 11(2) in The Rajasthan Municipal (New Pay Scales) Rules, 1975
(2)[ A member who is drawing pay below Rs. 485/- in the existing pay scale and who has completed 12 years of service on [31-3-1970] [Substituted by Rajasthan Gazette Part IV-C, dated 12-8-1982/781, page 81.] as a member of the Service including the Service completed by him as a member of the Service defined in the Rajasthan Municipal (Subordinate and Ministerial Service) Rules, 1963 shall be granted one advance increment in the New Pay Scale after fixation of his initial pay under Rule 6 :Provided that the total benefit of increase in pay by fixation of pay in the New Pay Scale is equal to or less than the amount of next increment shall remain unchanged :Provided further that the above advance increment shall not be granted to such member of the Service whom advance increment has already been granted under sub-rule (1) of this Rule and]
