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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Rajasthan - Subsection

Section 10(a) in The Rajasthan Financial Corporation Staff (Revised Pay Scales) Regulations, 1983

(a)Where as result of fixation of pay in the Revised pay scale a junior Corporation employee whose existing pay in the existing pay scale 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 Corporation employee shall be stepped up to equal that of his junior from the date the pay of the junior employee becomes more than that of his senior subject to fulfilment of the following conditions:-
(i)Both the junior and senior employees belong to the same class of post and are drawing pay in the same time scale of pay before fixation of pay in the Revised pay scale.
(ii)The anomaly is directly attributable to fixation of pay under Revised pay scale only.
(iii)To authority competent to make Substantive appointment on the class of post to which both the employee belong certifies that there is no dispute about the inter se seniority of senior/junior Corporation employee.