Section 12(1) in Rajasthan (Regulation of Appointments to Public Services and Rationalisation of Staff) Act, 1999
(1)After the date of commencement of this Act. the State Government may constitute a Review committee with an officer not below the rank of a Secretary to the Government as the Chairperson and such number of members of such rank as it may deem fit to review,-(a)the existing staff pattern in any office or establishment employing persons belonging to any public service keeping in view the work load of such office or establishment: and(b)the pay scales, allowances, exgratia payments, bonus, pension, gratuity and other terminal benefits and perquisites applicable to the post belonging to any public sendee of such office or establishment keeping in view the qualifications and job requirements of each such post.
