Section 4 in The Rajasthan Municipalities (Class IV Service) Rules, 1964
4. [ Initial constitution of the service. [Substituted by Notification No. Tax/Rules/F. 21/DLB/64 3975-3981 dated 2-2-1967.]
(1)All persons holding appointments to the different categories of Class IV posts on 17-10-1959 shall be deemed to have been substantively appointed thereto.(2)All persons appointed during the period from 17-10-59 to 2nd May, 1964 and who have been confirmed during the said period shall be deemed to have been substantively appointed on those posts in the service from the date of such confirmation, and those who have not been so confirmed shall be treated as probationers and may be confirmed in accordance with the provisions of the rules.(3)Holders of any other category of posts which may be included in the schedule after constitution of the service shall also be dealt with in accordance with the provisions of the rules.(4)The seniority of a person appointed after 17-10-59 shall be lower than those appointed earlier and shall be adjudged from the date of their appointment in the Board under these rules irrespective of the salary drawn by him at the time of his appointment.]
