Section 36(4) in The Rajasthan Municipal (Subordinate and Ministerial Service) Rules, 1963
(4)[ Notwithstanding anything contained in the Rajasthan Civil Service (Classification, Control and Appeal) Rules, 1958, an employee holding an encadred post under these rules may prefer an appeal under sub-section (5) of section 310 of the Act within a period of three months from the date he receives a copy of the order imposing the penalty.] [Inserted by Dated 27-8-1966, Published in Rajasthan Rajpatra (Extraordinary), Part 4-C, dated 13-4-1967]Note. - (i) There shall be uniformity in the rate of D.A. of each category of the employees of Boards.(ii)In case of employees who were getting D.A., at higher rates than those prevailing in Rajasthan for similar posts, the difference will be amalgamated in the pay of such employees as personal pay to be merged in future annual increment.
