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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Rajasthan - Subsection

Section 5(b) in Rajasthan Legislative Assembly Secretariat Staff (Revised Pay) Rules, 2009

(b)In case of a Government servant drawing pay on 31.8.2006 in a scale other than the Rajasthan Legislative Assembly Secretariat Staff (Revised Pay Scales) Rules, 1998, as amended from time to time, his fixation of pay in these rules shall be made only after his pay has first been fixed in the Rajasthan Legislative Assembly Secretariat Staff (Revised Pay Scales) Rules, 1998, as amended from time to time, in respect of post held by him on 31.8.2006;
(iv)"Existing Government Servant" means a Government servant who is in service on 1st September, 2006 and drawing pay in an existing pay scale.