Section 15 in Rajasthan Civil Services (Special Selection and Special Conditions of Service for Appointment of Persons in Anti Terrorist Squad) Rules, 2011
15. Pay and other Conditions.
(1)The scale of pay and initial pay admissible to the post as specified in column number 2 of Schedule-I and other conditions relating to increase in pay on promotion in the parent cadre and retirement benefits shall be as laid down in Schedule-11 and shall be such as may be sanctioned by the Government with the concurrence of the Finance Department from time to time.(2)Except as provided in these rules, other service conditions to the post as specified in Column 2 of Schedule-I, shall be regulated by other rules applicable to the employees of the Government made under the proviso to Art. 309 of the Constitution of India, by the appropriate authority and for the time being in force.(3)The conditions of deputation of officers other than Rajasthan State Government servants shall be such as may be agreed by the Government and the parent authority or the officer concerned.
