Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Rajasthan - Section

Section 3 in The Rajasthan Financial Corporation Staff (Revised Pay Scales) Regulations, 1983

3. Definitions.

- In these regulations unless there is anything repugnant in the subject or context;
(1)"Existing Pay Scale" means scale of pay applicable to a Corporation employee but for coming into effect of these regulations, in respect of a post held by him immediately before 1st September, 1981.
(2)"Existing Corporation Employee" means a Corporation employee who is in service on 1st September, 1981 and drawing pay in an existing pay scale.
(3)"Basic Pay" means pay being drawn in existing pay scale including personal pay granted on any account.
(4)"pre-fixation emoluments" means and includes :
(1)Basic pay as on first day of September, 1981 in the existing pay scale;
(2)Dearness pay admissible on basic pay as on first day of September. 1981;
(3)Dearness allowance admissible on the total of basic pay and dearness pay at the rate in force on 1st July, 1989; and
(4)5% of the total of basic pay and dearness pay subject to a minimum of Rs. 30/ - and a maximum of Rs. 75/-.
(5)"Actual emoluments" means pay of a Corporation employee and dearness pay admissible on that pay and includes dearness allowance admissible to him on 1-9-81.
(6)"Revised emoluments" means the basic pay of a Corporation employee in Revised pay scale and includes dearness allowance at the rates applicable with the Revised pay scales as on1-9-81.
(7)"Revised pay scale" means the scale of pay specified in column No. 4 of Schedule-I.
(8)"Schedule" means the schedule annexed to these Regulations.