Section 15 in The Rajasthan Municipalities (Class IV Services) (New Pay Scales) Rules, 1973

[Cites 0, Cited by 0] [Entire Act]

State of Rajasthan - Section

Section 15 in The Rajasthan Municipalities (Class IV Services) (New Pay Scales) Rules, 1973

15. Power of interpretation.

- If any question or doubt arises relating to the interpretation of these Rules, it shall be referred to the Government in Local Self Government Department whose decision thereon shall be final.Form No. 1Option(See Rule 6)

(1)I...............hereby elect the new pay scales with effect from 1-4-70.

(2)I, ................... hereby elect to continue my pay in the existing pay scale on may substantive/officiating post as mentioned below until.-

(a)the date of my next increment which falls on...........

(b)the date of my subsequent increment raising my pay to Rs............... on

To be scored out if not applicable.Existing substantive/officiating pay scale.Date..........Place.........Signature..............Name...................Designation..........Section.................AttestedCommissioner/Executive OfficerDateForm No. 2Declaration(See Rule 11)I,............... designation............ do hereby declare and undertake to refund any amount that may be overdrawn as a result of incorrect pay fixation in the new pay scale.

Witness	Signature...............
(1)................	Name.....................
(Designation)	Designation...........
	Section..................
(2) ...............	Date......................
(Designation)

AttestedCommissioner/Executive Officer, Municipal Council/Board.Form No. 3Fixation Statement(See Rule 13)Name of the Municipal Council/Board........

Name of the Officer	Designation of the post in which pay to be fixedas on 1-4-70 or any other date after 1-4-70	Whether officiating or substantive
1	2	3

Existing pay scale	Basic pay on 1-4-70 or any subsequent date after1-4-70 as defined in rule 4(a) and date of next increment	Dearness allowance appropriate to the basic payin items 5	Total existing emoluments (5) and (6)
4	5	6	7

If the pay shown against item No. 5 is themaximum of the existing pay the date from which it is being drawn	New pay sale corresponding to the existingscale/scales shown against column No. 4	Pay as fixed under rule 7 of new pay scale rules	Amount of dearness allowance appropriate to payshown against item No. 10
8	9	10	11

Total emoluments under new pay scale (10+11)	Date of next increment under rule 8	Whether due to retire with in 10 years from1-4-70 or any subsequent date from which Council resolvest toadopt new pay scale mention date of retirement on the basis ofentries made in service book
12	13	14

Total benefit accruing as a result of increase inpay and D.A. on account of fixation of pay under rule 7	Amount of next annual increment in the new payscale/existing pay scale	Pay as fixed under rule 13 (if admissible) in thenew pay scale/existing pay scale	Remarks
15	16	17	18

Certified that.- (1) The options of the employees for fixation of pay in the new pay scales have been received.

(2)Declarations have been obtained from the employees to refund over payment which may be subsequently detected.

Signature of Chairman/President

Signature of Commissioner/Executive Officer

For the use of the office of the Assistant Examiner, Pre-Audit/RangeThe fixation statement has been checked and found correct

	Name (...............)
	&
	Signature
	Asstt. Examiner,
	Pre-audit, Municipal Council
	.................
	OR
	Assistant Examiner, Range

ApprovedName (........)&SignaturePresident, Municipal Council Chairman, Municipal Board.

Legal Document View

Unlock Advanced Research with PRISMAI

State of Rajasthan - Section

Section 15 in The Rajasthan Municipalities (Class IV Services) (New Pay Scales) Rules, 1973

15. Power of interpretation.