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[Section 15]
[Entire Act]
State of Rajasthan - Subsection
Section 15(2) in The Rajasthan Municipalities (Class IV Services) (New Pay Scales) Rules, 1973
| Witness | Signature............... |
| (1)................ | Name..................... |
| (Designation) | Designation........... |
| Section.................. | |
| (2) ............... | Date...................... |
| (Designation) |
| Name of the Officer | Designation of the post in which pay to be fixedas on 1-4-70 or any other date after 1-4-70 | Whether officiating or substantive |
| 1 | 2 | 3 |
| Existing pay scale | Basic pay on 1-4-70 or any subsequent date after1-4-70 as defined in rule 4(a) and date of next increment | Dearness allowance appropriate to the basic payin items 5 | Total existing emoluments (5) and (6) |
| 4 | 5 | 6 | 7 |
| If the pay shown against item No. 5 is themaximum of the existing pay the date from which it is being drawn | New pay sale corresponding to the existingscale/scales shown against column No. 4 | Pay as fixed under rule 7 of new pay scale rules | Amount of dearness allowance appropriate to payshown against item No. 10 |
| 8 | 9 | 10 | 11 |
| Total emoluments under new pay scale (10+11) | Date of next increment under rule 8 | Whether due to retire with in 10 years from1-4-70 or any subsequent date from which Council resolvest toadopt new pay scale mention date of retirement on the basis ofentries made in service book |
| 12 | 13 | 14 |
| Total benefit accruing as a result of increase inpay and D.A. on account of fixation of pay under rule 7 | Amount of next annual increment in the new payscale/existing pay scale | Pay as fixed under rule 13 (if admissible) in thenew pay scale/existing pay scale | Remarks |
| 15 | 16 | 17 | 18 |