Section 12(2) in The Rajasthan Municipal (Subordinate and Ministerial Service) (New Pay Scales) Rules, 1973
(2)[ A member, who is drawing pay below Rs. 485/- in the existing pay scale and has completed 12 years of Service on 1-4- 1970 or the date when the Board resolves to adopted these rules whichever is later shall be granted one advance increment in the New Pay Scale after fixation of his initial pay under rule 7 provided the total benefit of increase in pay accruing to him by fixation of pay in new pay scale is equal to or less than the amount of next annual increment in new pay scale. The date of advance increment on completion of 12 years shall not be applicable to those employees who shall have to retire within 10 years.] [Added by No.Notification No. F. 2(36) LSG/58-70/Part VIII-54753, dated 11-12-1973 (G.S.R. 173), Published in Rajasthan Gazette, Extra-ordinary, Part IV-C(I), dated 10-12-1973.]
