Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Rajasthan - Section

Section 39 in Rajasthan Rural Development and Panchayati Raj State and Subordinate Service Rules, 1998

39. Regulation of pay, Leave, Allowances, Pension etc.

- Except as provided in these Rules, the pay, allowance, pension, leave, and other conditions of Service of the members of the service shall be regulated by: -
(1)The Rajasthan Service Rules, 1951, as amended from time to time;
(2)The Rajasthan Civil Service (Classification, Control and Appeal) Rules, 1958, as amended from time to time;
(3)The Rajasthan Travelling Allowance Rules, 1971, as amended from time to time;
(4)The Rajasthan Civil Services (Conduct) Rules, 1971;
(5)The Rajasthan Civil Services (Pension) Rules, 1996;
(6)The Rajasthan Civil Services (Revised Pay Scales) Rules, 1998, as amended from time to time;
(7)Any other Rules prescribing general conditions of service made by the appropriate authority under the proviso to Article 309 of the Constitution of India and for the time being in force.