Section 12 in The Rajasthan Municipalities (Class IV Services) (New Pay Scales) Rules, 1973
12. Special provision for grant of advance increment to members of service.
(1)A member, who is drawing pay below Rs. 485/- in the existing pay scale and is due to retire within 10 years from 1-4-70 or the date when the Board resolves to adopt 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 that the total benefit of increase in pay accruing to him, by fixation of pay in the new pay scale is equal to or less than the amount of next annual increment in the new pay scale. The date of normal increment shall remain unchanged.(2)[ A member, who is drawing pay below Rs. 485/- in the existing pay scales and has completed 12 years of serviced on 1- 4-70 or the date when the Board resolves to adopt 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 that the total benefit of increase in pay accruing to him by fixation of pay in new pay scale in 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.] [Inserted by Notification dated 27-2-1975.](3)A member who is drawing pay below Rs. 485/- p.m. in the existing pay scale and is due to retire within 10 years from 1-4- 70 or the date when the Board resolves to adopt these Rules whichever is later shall be granted one advance increment provided he elects to draw pay in the existing pay scale until he vacates the post or ceases to draw pay in that pay scale under Rule 5. The date of increment shall remain unchanged.
