[xxx] [Deleted by Notification. No. F. 112(3) Revenue /3/81, dated 2-12-1982; Rajasthan Gazette Part IV-C (1), dated 6-1-1983, P. 653. [6-1-1983].]A- Salaried Employee[69. Conditions of service of Salaried employees] [Added by Notification. No. F. 112(3) Revenue /3/81, dated 2-12-1982; Rajasthan Gazette Part IV-C (1), dated 6-1-1983, P. 653. [5-1-1983].]. - Save as other wise provided in the Act the conditions of service of all whole time salaried officers and servants of the temple shall be the same as these prescribed for Government servants in the Rajasthan Service Rules and the subsidiary rules issued thereunder for the time being in force:Provided that:-(a)Such employees shall not b entitled to special Disability Leave. Hospital Leave. Study Leave, or leave not due.(b)Such an employee on Privilege Leave be entitled to leave salary equal to the pay and allowance to which he is entitled on the day immediately preceding the leave:(ii)Such an employee on half pay leave will be entitled to leave salary equal to half the pay and allowances to which he is entitled on the day immediately preceding the leave, and(iii)Such an employee on commuted leave will be granted leave salary as admissible during privilege leave.(c)Part VIII of the Rajasthan Service Rules regarding pensions Rules shall not apply to such employees:(d)On quiting service a permanent salaried employee shall be entitled to gratuity at the rate of half months pay for each completed year of service subject to the following conditions:-(i)Gratuity shall not be admissible to such an employee who resigns or is dismissed for removed from service.(ii)No gratuity shall be admissible for less than five years of completed service.(iii)The Amount of gratuity shall be calculated on the last pay drawn by such an employee at time of retirement. The term (pay) for the purpose of this rule does not include compensatory allowances as defined in the Rajasthan Service Rules:(iv)The maximum amount of gratuity admissible to such an employee shall not be more than 18 month's pay. Provided that as salaried employee of the Board shall have option to continue to be granted in matter of grant of gratuity by the existing provision.(v)In the event of the death of such an employee before retirement, the amount of gratuity payable under these rules, shall be paid to the person/persons nominated by him.(e)Such an employee shall be required to retire from the service on attaining the age of 60 years.(f)Such an employee who by bodily or mental infirmity is permanently incapacited for service may be retired from the service if a registered medical practitioner after examining him certifies him to be unfit for further service.
