Section 9 in The Rajasthan Municipal (Subordinate and Ministerial Service) (Revised Pay Scales) Rules, 1971
9. Date of increment.
- Subject to the instructions contained in Schedule I and Schedule 11, the next increment of a member whose pay has been fixed in the Revised Pay Scale in accordance with rule 8 above shall be granted on the date on which have drawn his increment had he continued in the existing pay scale provided that where the pay is fixed at the minimum of the revised pay scale and on such fixation the revised emoluments exceed the present emoluments by the amount of first increment or more in the revised pay scale, the next increment shall be granted after completing the full increment period countable under rule 31 of the Rajasthan Service Rules, 1950.
