Section 19(a) in The Rajasthan Municipalities (Class IV Service) Rules, 1964
(a)an employee who works for more than 4 hours but not exceeding 6 hours per day in one or two shifts subject to a maximum of 36 hours per week will be regarded as three-quarter time employee, provided that the minimum spread over permissible is not exceeded and shall be given 75% of the consolidated wages fixed for that category of employment.
