Section 31 in The Rajasthan Agricultural Produce Markets (Market Committee Employees) Service Rules, 1975
31. Pay when reduction is set-aside on appeal or review.
- Where an order of penalty of withholding of increments of an employee or his reduction to lower service, grade or post or to a lower time- scale or to a lower stage in a time scale is set aside or modified by the competent authority in appeal or review, the pay shall be regulated in the following manner:-(a)If the said order is set aside, he shall be given for the period such order has been in force; the difference between the pay to which he would have been entitled had that order not been made and the pay he had actually drawn;(b)If the said order is modified the pay shall be regulated as if the order so modified had been made in the first instance.Note. - If the pay drawn by an employee in respect of any period prior to the issue of the order of the competent authority under this Rule is revised, the leave salary and allowance (other than travelling allowance) if any, admissible to him during that period shall be revised on the basis of the revised pay.
