Section 4 in The Rajasthan Municipalities (Class IV Services) (New Pay Scales) Rules, 1973
4. Scope of Rules.
(a)The new pay scales shall be payable for the members of the Service from such date not earlier than 1-4-70 as specified by the Government by an order published in the Official Gazette subject to the provisions contained in clause (c) below.(b)Benefit of grant of new pay scales shall be extended to the employees of a Board only when the request is received from the Board concerned duly supported by a resolution.(c)The new pay scales shall be payable to a member of the Service who exercises his opinion for new pay scale in accordance with the provisions contained in Rule 5 below, and(i)who is in a substantive, officiating or temporary capacity or on probation drawing pay in existing pay scales,(ii)who was appointed on or after 1-4-70 or the date on which these rules are made applicable (whichever is later) and possess all the requirements prescribed for the post on which he was initially appointed :Provided that a person who has been appointed by direct recruitment or by promotion on or after 2-5-1964 without having the recruitment as prescribed under the Rajasthan Municipalities (Class IV Service) Rules, 1964 shall not be entitled to get new pay scales.
