Section 11 in The Rajasthan Municipal (New Pay Scales) Rules, 1975
11. Special Provision for grant of advance increments member.
(1)A member, who is drawing pay below Rs. 485 in the existing pay scale and is due to retire within 10 years from [1-9-1968] [Substituted by Rajasthan Gazette Part IV-C, dated 12-8-1982/781, page 81.] shall be granted one advance increment in the New Pay Scale after fixation of his initial pay under rules 6, provided that the total benefit or increase in pay [X X X] [Deleted by Rajasthan Gazette Part IV-C, dated 12-8-1982/781, page 81.] by fixation on of pay in the new 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.(2)[ A member who is drawing pay below Rs. 485/- in the existing pay scale and who has completed 12 years of service on [31-3-1970] [Substituted by Rajasthan Gazette Part IV-C, dated 12-8-1982/781, page 81.] as a member of the Service including the Service completed by him as a member of the Service defined in the Rajasthan Municipal (Subordinate and Ministerial Service) Rules, 1963 shall be granted one advance increment in the New Pay Scale after fixation of his initial pay under Rule 6 :Provided that the total benefit of increase in pay by fixation of pay in the New Pay Scale is equal to or less than the amount of next increment shall remain unchanged :Provided further that the above advance increment shall not be granted to such member of the Service whom advance increment has already been granted under sub-rule (1) of this Rule and](3)A member who is drawing pay below Rs. 485/s P.M. in the existing pay scale and is due to either within 10 years/or completed 12 years of Service from [1-9-1968] [Substituted by Rajasthan Gazette Part IV-C, dated 12-8-1982/781, page 81.] [new pay scales is opted by the member on the Service whichever is later,] [Substituted by Notification dated 5-11-1984, Published in Rajasthan Gazette, Part IV-C, dated 15-11-1984, page 353.] shall be granted one advance increment provided he elects to draw pay in the existing pay scale until he vacated the post or ceases to draw pay in that pay scale under rule 4, the date of increment shall remain unchanged.
