Section 6 in Rajasthan (Regulation of Appointments to Public Services and Rationalisation of Staff) Act, 1999
6. Prohibition of revision of pay, allowances, perquisites, honorarium, compensatory allowances etc.
- No revision of pay, allowances. perquisites, honorarium, compensatory allowances etc. in respect of any employee or elected or nominated member, chairperson or any office bearer etc. of the establishments or offices mentioned under section 3 of this Act, shall be made without the approval of competent authority.
