Section 39(4) in The Rajasthan Municipal Service Rules, 1963
(4)[ If the State Government is satisfied, that any post in existence on commencement of these Rules, has remained unquoted, it may, by notification in the Official Gazette, equate such post with any other post encadered in the Service having regard to the following factors:-(i)the nature and duties of the posts;(ii)responsibilities and powers exercised by the incumbent holding such post;(iii)the minimum qualifications; if any;(iv)the scale of the posts.]
