Section 36 in The Rajasthan Municipal Service Rules, 1963
36. Regulations of pay, allowances, leave, pension, gratuity, provident fund, discipline etc.
- Subject to the provisions of subsection (4) of Section 307 and except as provided in these rules the pay, allowances, pension; leave and other conditions of service of the members of the service shall be regulated by rules made under section 297 of the Act and pending the issue of such rules, by the following rules:-(1)[ The Rajasthan Service Rules, 1951 (Except provisions relating to pension) as amended from time to time. [Substituted by Notification No. F.10(1) LSG/66 dated 3-9-1976, Published in Rajasthan Gazette, Part IV-C dated 9-9-1976, page 295](1-A) A member of the Service may after giving at least three month's previous notice in writing to the State Government retire from the service on the date on which he completes 20 years of qualifying service or the date on which he attains the age of 50 years whichever is earlier, or any date thereafter to be specified in the notice.(1-B) The State Government may after giving three month's previous notice in writing or by payment of three month's pay and allowance in lieu of such notice require a member of the service to retire from the service on the date on which he completes 20 years of qualifying service or the date on which he attains the age of 50 years, whichever is earlier, or any date thereafter.](2)Rajasthan Travelling Allowance Rules as amended up-to-date and(3)[ Rajasthan Civil Services (Classification, Control and Appeal) Rules, 1958 as amended from time to time mutatis mutandis; provided that the disciplinary authority for the purpose of rule 15 of the said in case of the number of the service to inflict upon him minor penalties provided in rule 14 read with rule 17 thereof shall also be the [Deputy Director (Regional)] [Substituted by Notification No. OE/F. 19(Campaign) DLB/ 83/3921-4180 dated 13-9-1983, Published in Rajasthan Gazette, Part IV-C dated 20-10-1983, page 123] of Local Bodies having jurisdiction subject to a right of an appeal to the Director; and][(3-A) Rajasthan Civil Services (Conduct) Rules, 1971 as amended from time to time.] [Inserted by Notification No. Tax F. 10(1) LSG/56/ 136635/846 dated 7-10-1976, Published in Rajasthan Gazette, Part IV-C dated 28-10-1976]
