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State of Rajasthan - Section

Section 37 in The Rajasthan Accounts Service Rules, 1954

37. Pay during probation.

- The initial pay of a person appointed by direct recruitment to a post in the Service/Cadre shall be the minimum of the scale of pay of the post:Provided that the pay of a person already serving in connection with the affairs of the State shall be fixed in accordance with the provisions of the Rajasthan Service Rules, 1951.