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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Rajasthan - Subsection

Section 6(2) in The Rajasthan Municipalities (Class IV Services) (New Pay Scales) Rules, 1973

(2)In case the option from any member is not received by the Executive Officer within the time specified in sub-rule (1) the member shall be deemed to have elected to drawn pay in the new pay scale with effect from the date of adoption of new pay scales in Board where he is serving.