Section 2 in The Rajasthan Municipal Service (Revised Pay Scales) Rules, 1970
2. Definitions.
- In these Rules, unless there is any thing repugnant in the subject or context:-(i)'Director' means the Director of Local Bodies, Rajasthan;(ii)'Examiner' means the Examiner, Local Fund Audit Department, Rajasthan;(iii)'Existing Pay Scale' means-(a)in respect of persons holding substantive appointment on a post encadred in the service, the scale of pay drawn or would have been drawn by him in a substantive capacity before 1-4-60 and(b)in respect of persons holding temporary appointment or on deputation on a post encadred in the service, the scale of pay in which he was initially appointed under competent sanction before 1-4-60.(iv)'Form' means the form appended to these Rules;(v)'Initial pay' means the pay as defined in sub-rule (34) of Rule 7 of the Rajasthan Service Rules 1951;(vi)'member' means a member of service;(vii)'Revised pay scale' means the scale of pay prescribed in this Department Notification No. F. 10(1)LSG/56-69/III/11505, dated 15-5-69;(viii)'Rules' means the Rajasthan Municipal Service Rules, 1963, and(ix)'Service' means the Rajasthan Municipal Service created and constituted under Section 302 of the Rajasthan Municipalities Act, 1959 (Act No. 38 of 1959).
