Section 7 in The Rajasthan Municipal (Subordinate and Ministerial Service) (Revised Pay Scales) Rules, 1971
7. [ Preparation of fixation statement. [Substituted vide Notification dated 6-11-1971.]
- On receipt of option under rule 5 and the declaration under rule 6 of these rules, the Executive Officer shall prepare a fixation statement in quarduplicate in Form '3' and shall furnish the same with service record to the Assistant Examiner Pre-audit in the case of Municipal Council and to the Assistant Examiner of Range Local Fund Audit Department in case of Municipal Boards for examination and checking.If any mistake is found the concerned Assistant Examiner or the Assistant Examiner Range Local Fund Audit Department, as the case may be, may refer it back to the Executive Officer for necessary correction. After such statement is checked and found correct the Assistant Examiner or Assistant Examiner Range as the case may be, shall endorse the same to the Chairman of the Board concerned who shall thereon record his approval accordingly.]
