Section 3 in The Rajasthan Municipal (Subordinate and Ministerial Service) (Revised Pay Scales) Rules, 1971
3. Scope of Rules.
(1)The revised pay scales shall be payable to such member who exercises his option for the revised pay scale in accordance with the provisions contained in rule 5 below, and-(i)who was appointed before 23-11-63 on any post encadered in the service, or(ii)who holds a substantive appointment on any such post, or(iii)who was appointed on or after 24-11-63 temporarily but possesses requisite qualifications prescribed for the post on which he was initially appointed :Provided that any member appointed on or after 24-11-63 temporarily without possessing qualifications prescribed for the post, to which he was initially appointed shall be eligible for the Revised Pay Scales from the date he acquires such requisite qualifications :Provided further that the revised pay scales shall not be applicable in the following cases:-(i)who are paid from the contingency, or(ii)who have been retrenched, discharged or terminated from the Municipal Services, or(iii)who have been especially excluded wholly or partly by the Government from the operation of these rules, or(iv)who are appointed on contract or on fixed pay, and(v)who are holding part time appointment.(2)Every Board shall, before deciding to apply the revised pay scales from the appointed date, ensure and satisfy itself that its financial resources are sufficient to meet the additional burden arising on account of payment of the revised pay scales.
