Section 12(1) in The Rajasthan Municipalities (Class IV Services) (New Pay Scales) Rules, 1973
(1)A member, who is drawing pay below Rs. 485/- in the existing pay scale and is due to retire within 10 years from 1-4-70 or the date when the Board resolves to adopt these Rules whichever is later shall be granted one advance increment in the new pay scale after fixation of his initial pay under Rule 7 provided that the total benefit of increase in pay accruing to him, by fixation of pay in the new pay scale is equal to or less than the amount of next annual increment in the new pay scale. The date of normal increment shall remain unchanged.
