- In these rules, unless context otherwise requires, -(i)"Basic Pay" means sum of pay in the running pay band and grade pay but does not include any other type of pay like Special Pay, etc.(ii)"Existing Basic Pay" means pay drawn in the existing pay scale but does not include any other type of pay like Special Pay, etc.(iii)"Existing pay scale" means scale of pay applicable to a Government servant but for coming into effect of these rules, in respect of a post held by him immediately before 1st September, 2006 substantively or in officiating capacity while retaining lien on a permanent post or in a temporary capacity.Explanation. - (a) In case of a Government servant, who is on deputation out of India or on leave or on foreign service or one who would have officiated in one or more lower posts but for his officiating in a higher post, "Existing pay scale" includes the scale applicable to the post which he would have held but for his being on deputation out of India or on leave or on foreign service or officiation in a higher post.(b)In case of a Government servant drawing pay on 31.8.2006 in a scale other than the Rajasthan Legislative Assembly Secretariat Staff (Revised Pay Scales) Rules, 1998, as amended from time to time, his fixation of pay in these rules shall be made only after his pay has first been fixed in the Rajasthan Legislative Assembly Secretariat Staff (Revised Pay Scales) Rules, 1998, as amended from time to time, in respect of post held by him on 31.8.2006;(iv)"Existing Government Servant" means a Government servant who is in service on 1st September, 2006 and drawing pay in an existing pay scale.Explanation. - Government servant, who was appointed on or after 1.9.2006 in the pay scale under these rules is not existing Government servant. He shall draw pay in the Running pay band and Grade pay applicable to his post under these rules. The fixation tables given in Schedule-Ill appended to Rajasthan Civil Services (Revised Pay) Rules, 2008, as adopted under Rule 10 of these rules, shall not apply to them. Government servant who was appointed on or after 1.9.2006, shall be fixed at the minimum of the Running Pay Band plus grade pay only after successful completion of the probation period as per provisions of relevant service rules.(v)"Finance Department" means the Finance Department of the Government of Rajasthan;(vi)"Grade Pay" means the grade pay specified in column 6 of Section "A" of Schedule-I;(vii)"Pay in the Panning Pay Band" means and includes,- the pre-revised emoluments as defined in clause rounded off to next multiple of 10;(viii)"Pre-revised emoluments" means and includes -(a)Basic Pay as on 1st day of September, 2006 in the existing pay scale,(b)Personal pay, if any but excluding Personal pay granted under Rule 26-B of Rajasthan Service Rules where a Government servant is in receipt of such personal pay on 1.9.2006 with existing pay scale,(c)50% Dearness Pay of Basic Pay at the rates in force on 1.9.2006 sanctioned vide order No. F. 6(3) FD.(Rules)/ 2004, dated 24.5.2004, and(d)24% Dearness Allowance on Basic Pay plus Dearness Pay.Note. - Where normal date of increment in existing pay scale falls on 1.9.2006, the pay in the running pay bands and grade pay shall be fixed on the basis of pay admissible in the existing pay scale on 1.9.2006 including increment.(ix)"Regular Service" means service rendered by a Government servant after regular selection in accordance with the provisions contained in the relevant recruitment rules for that post. The period of service rendered on ad-hoc basis/urgent temporary basis shall not be counted as the regular service;(x)"Revised Emoluments" means the pay in the pay band plus grade pay of a Government servant;(xi)"Running Pay Band" means the pay band specified in column 4 of Section "A" of Schedule-I.(xii)"Schedule" means the schedule appended to these rules; and(xiii)"Speakar" means the Speakar of the Rajasthan Legislative Assembly.
