Section 3 in The Rajasthan Municipal (Subordinate and Ministerial Service) (New Pay Scales) Rules, 1973
3. Definition.
- In these Rules, unless there is anything repugnant in the subject or context:-(i)'Basic Pay' means pay as defined in Rule 7(24) (i) of Rajasthan Service Rules, 1951, provided that when a member is in receipt of a personal pay in the existing pay scale, the basic pay includes personal pay;(ii)'Executive Officer' means the Executive Officer of the Municipal Board and includes the Commissioner of the Municipal Council;(iii)'Board' means Municipal Board and includes a Municipal Council;(iv)'Director' means the Director of Local Bodies, Rajasthan;(v)'Examiner' means Examiner, Local Fund Audit Department Rajasthan and includes an officer authorised by him in this behalf;(vi)'Existing member of Service' means a member of service who is in service of a Board immediately prior to adoption of these pay scales by the Board and who has been drawing pay in an existing pay scale from the Municipal fund;(vii)'Existing Pay Scale' means the scale of pay applicable to a member of service in respect of post held by him in a substantive, officiating or temporary capacity on the date of adoption of the new pay scales;(viii)Member' means a member of service;(ix)'New Pay Scale' means the scales of pay as prescribed by the Government vide Notification No. F.2(36) LSG/58-70/Part VIII-I, dated 25-1-1973;(x)'Chairman' means the Chairman of a Municipal Board and includes the President of the Municipal Council;(xi)'Service' means Rajasthan Municipal Subordinate and Municipal Service;(xii)'Schedule' means the schedule attached to these Rules;(xiii)'Specific Pay' means an addition of the nature of pay to the emoluments of a post or of a Municipal servant, granted in consideration of-(a)the special arduous nature of the duties; or(b)a special addition to the work of responsibilities; or(c)the unhealthiness of the locality in which the work is performed.
