Section 7 in The Rajasthan Municipalities (Class IV Services) (New Pay Scales) Rules, 1973
7. Fixation of initial pay in new scales.
(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.(2)(a)Where as a result of fixation of pay in the new pay scale under clause (ii) of sub-rule (1) a junior member whose existing pay was equal to or less than the existing pay of his senior begins to draw more pay than his senior, the pay of such senior member shall be stepped up equal to that of his junior from the date the pay of junior person becomes more than that of his senior, subject to the fulfillment of the following conditions :-(i)Both the junior and senior persons belong to the same cadre and are drawing pay in the identical time scale of pay: and(ii)the anomally is directly attributed to fixation of pay under these Rules only.(b)The next date of increment of such senior member in the new pay scale shall be granted after completing the full incremental period under Rule 31 of the Rajasthan Service Rules, 1951.(c)The provision contained in clause (a) of this sub-rule shall not apply to cases of anomalies, if any arise as a result of operation of Rule 12 of these Rules.(3)In case where fixation of pay in the new pay scales proves continuously disadvantageous after a certain stage in the pay scales due to adverse change in the rate of increment in the new pay scales, they pay of a member at that stage shall be fixed at a next higher stage in the new pay scales.(4)(a)Where fixation of initial pay in the new pay scale on 1-4-70 or the date when the Board resolves to adopt these Rules, carries the pay beyond the stage of efficiency bar of the new pay scale or Efficiency Bar in the existing pay scale these bars shall be deemed to have been crossed.(b)In cases where an efficiency bar has been enforced against a member drawing pay in the existing pay scale prior to 1-4-70 or the date from which the Board resolves to adopt these scales, such member after his initial pay has been fixed in the new pay scales shall not draw increment unless specifically permitted by the Board.
