Section 4(c) in The Rajasthan Municipalities (Class IV Services) (New Pay Scales) Rules, 1973
(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 :
