Section 7(2) in The Rajasthan Municipalities (Class IV Services) (New Pay Scales) Rules, 1973
(2)(a)Where as a result of fixation of pay in the new pay scale under clause (ii) of sub-rule (1) a junior member whose existing pay was equal to or less than the existing pay of his senior begins to draw more pay than his senior, the pay of such senior member shall be stepped up equal to that of his junior from the date the pay of junior person becomes more than that of his senior, subject to the fulfillment of the following conditions :-(i)Both the junior and senior persons belong to the same cadre and are drawing pay in the identical time scale of pay: and(ii)the anomally is directly attributed to fixation of pay under these Rules only.(b)The next date of increment of such senior member in the new pay scale shall be granted after completing the full incremental period under Rule 31 of the Rajasthan Service Rules, 1951.(c)The provision contained in clause (a) of this sub-rule shall not apply to cases of anomalies, if any arise as a result of operation of Rule 12 of these Rules.
