Section 8 in The Rajasthan Municipal (Subordinate and Ministerial Service) (Revised Pay Scales) Rules, 1971
8. Fixation of pay.
- Subject to the instructions contained in Schedule I and unless in any case the Government by special order otherwise directs, the pay of a member who elects or is deemed to have elected the revised pay scale under rule 5 shall be fixed separately on the posts held by him in substantive and officiating capacity in the following manner and shall be allowed the special pay thereon as contained in Schedule III.(a)The pay in the revised pay scales shall be fixed at a stage to which the addition of revised dearness allowance, if any, makes total equal to the present emoluments :Provided that if there are two stages in the revised pay scale to which the addition of the revised dearness allowance, if any, makes the total equal to the present emoluments, the pay in the revised pay shall be fixed at the higher stage.(b)If there is no stage or stages as indicated in clause (a) above, the pay shall be fixed at a stage to which the addition of revised dearness allowance, if any, results in minimum increase in present emoluments :Provided that if there are two stages to which the addition of revised dearness allowance, if any, results in the minimum increase in the present emoluments, the pay shall be fixed at the higher stage.(c)When the basic pay in the existing scale plus the amount of dearness allowance appropriate to the basic pay is less than minimum pay of the revised pay scale, the pay shall be fixed at the minimum of the revised pay scale.(d)Where the basic pay in the existing pay scale plus the amount of dearness allowance appropriate to the basic pay is more than the maximum pay of the revised pay scale such difference shall be allowed as personal pay of the member.(e)Where the fixation of the pay in the Revised Pay Scale carries the pay beyond the stage of efficiency bar, it shall be deemed to have been crossed.
