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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Rajasthan - Subsection

Section 9(1) in Rajasthan Subordinate and Ministerial Services Selection Board Rules, 2008

(1)The Chairman shall receive pay of Rs. 26,000/- (Fixed) per month and each of the other Members shall receive pay of Rs. 24,500/- (Fixed) per month:Provided that -
(i)an officer of All India Service appointed to the Board shall be entitled to have his pay fixed at the same stage from the date of such appointment as was admissible in All India Service;
(ii)the pay of an Officer who was already drawing pay of Rs. 24,500/- p.m. or more shall be fixed on his appointment to the Board at Rs. 24,500/- (Fixed) and he shall be allowed to draw pension and pension equivalent to other forms of retirement benefit subject to the aggregate of such pay, pension and pension equivalent to other forms of retirement benefits not exceeding the amount he had drawn as pay immediately before his retirement or Rs. 26,000/- whichever is less.
(iii)the pay of an officer, who has retired from a Board, Corporation, University, a local body or any other body wholly or substantially owned or controlled by any State Government or Central Government on his appointment to the Board shall also be fixed in accordance with the provisions contained in proviso (ii) above.
(iv)the member appointed to perform the duties of the Chairman shall receive for the period that he performs such duties the salary to which he is entitled as a member of the Board plus Rupees Two Hundred per month as additional remuneration provided that such additional remuneration shall not be admissible if the period is less than 30 days and it shall be admissible only for a maximum period of 4 months.