Section 7(1) in The Rajasthan Municipalities (Class IV Services) (New Pay Scales) Rules, 1973
(1)The initial pay of a member who elects or is deemed to have elected under rule 6 to draw pay in the new pay scale with effect from 1-4-70 or the date when the Board resolves to adopt new pay scales whichever is later, shall be fixed separately in respect of his substantive pay in the permanent post on which he holds a lien or on which he would have held a lien if it had not been suspended and in respect of officiating pay in the following manner:-(i)A member whose pay in the existing pay scale is less than the minimum pay of the new pay scale, shall have his pay fixed at the minimum pay of the new pay scale.(ii)A member whose pay in the existing pay scale is more than he minimum shall have his pay fixed in the new pay scale at a stage next above his pay in the existing pay scale.(iii)A member whose pay in the existing pay scale is more than the maximum of the new pay scale shall have his pay fixed at the maximum of he new pay scale and the difference between the existing pay and fixed pay in the new pay scale shall be allowed as personal pay.(iv)A member drawing pay at the maximum of the existing pay scale for a period of two years or more shall have his pay fixed at a stage next above the pay fixed under clause (ii) of this sub-rule.
