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State of Rajasthan - Act

Rajasthan Legislative Assembly Secretariat Staff (Revised Pay) Rules, 2009

RAJASTHAN
India

Rajasthan Legislative Assembly Secretariat Staff (Revised Pay) Rules, 2009

Rule RAJASTHAN-LEGISLATIVE-ASSEMBLY-SECRETARIAT-STAFF-REVISED-PAY-RULES-2009 of 2009

  • Published on 4 June 2009
  • Commenced on 4 June 2009
  • [This is the version of this document from 4 June 2009.]
  • [Note: The original publication document is not available and this content could not be verified.]
Rajasthan Legislative Assembly Secretariat Staff (Revised Pay) Rules, 2009Published vide Notification No. G.S.R. 12, dated 4.6.2009Last Updated 25th May, 2019G.S.R. 12. - In exercise of the powers conferred by clause (3) of Article 187 of the Constitution of India, the Governor, after consultation with the Speakar of the Rajasthan Legislative Assembly, is pleased to make the following rules, prescribing revised pay scales and principles governing fixation of pay in the revised pay scales for the members of Staff of the Rajasthan Legislative Assembly Secretariat, namely. -

1. Short title and commencement.

(1)These rules may be called the Rajasthan Legislative Assembly Secretariat Staff (Revised Pay) Rules, 2009.
(2)They shall be deemed to have come into force on and from the 1st day of September, 2006.

2. Application.

- These rules shall apply to persons appointed to the Secretariat Staff of the Rajasthan Legislative Assembly, but shall not apply to -
(a)person not in whole-time employment;
(b)person paid out of contingencies;
(c)person employed on contract;
(d)Government servant who after his retirement, whether on attaining the age of superannuation or otherwise, was re-employed and was in service on or after 1.9.2006;
(e)person employed on work charged basis; and
(f)person who may be specifically excluded wholly or in part by the Governor from the operation of these rules.

3. Relaxation of rules.

- Where the Governor is satisfied that the operation of any of these rules causes undue hardship in any particular case, he may after consultation with the Speakar, relax the requirement of that rule to such extent and subject to such conditions as he may consider necessary for dealing with the case in a just and equitable manner.

4. Interpretation.

- If any question arises relating to the interpretation of these rules, it shall be decided by the Speakar in consultation with the Government in the Finance Department.

5. Definitions.

- In these rules, unless context otherwise requires, -
(i)"Basic Pay" means sum of pay in the running pay band and grade pay but does not include any other type of pay like Special Pay, etc.
(ii)"Existing Basic Pay" means pay drawn in the existing pay scale but does not include any other type of pay like Special Pay, etc.
(iii)"Existing pay scale" means scale of pay applicable to a Government servant but for coming into effect of these rules, in respect of a post held by him immediately before 1st September, 2006 substantively or in officiating capacity while retaining lien on a permanent post or in a temporary capacity.
Explanation. - (a) In case of a Government servant, who is on deputation out of India or on leave or on foreign service or one who would have officiated in one or more lower posts but for his officiating in a higher post, "Existing pay scale" includes the scale applicable to the post which he would have held but for his being on deputation out of India or on leave or on foreign service or officiation in a higher post.
(b)In case of a Government servant drawing pay on 31.8.2006 in a scale other than the Rajasthan Legislative Assembly Secretariat Staff (Revised Pay Scales) Rules, 1998, as amended from time to time, his fixation of pay in these rules shall be made only after his pay has first been fixed in the Rajasthan Legislative Assembly Secretariat Staff (Revised Pay Scales) Rules, 1998, as amended from time to time, in respect of post held by him on 31.8.2006;
(iv)"Existing Government Servant" means a Government servant who is in service on 1st September, 2006 and drawing pay in an existing pay scale.
Explanation. - Government servant, who was appointed on or after 1.9.2006 in the pay scale under these rules is not existing Government servant. He shall draw pay in the Running pay band and Grade pay applicable to his post under these rules. The fixation tables given in Schedule-Ill appended to Rajasthan Civil Services (Revised Pay) Rules, 2008, as adopted under Rule 10 of these rules, shall not apply to them. Government servant who was appointed on or after 1.9.2006, shall be fixed at the minimum of the Running Pay Band plus grade pay only after successful completion of the probation period as per provisions of relevant service rules.
(v)"Finance Department" means the Finance Department of the Government of Rajasthan;
(vi)"Grade Pay" means the grade pay specified in column 6 of Section "A" of Schedule-I;
(vii)"Pay in the Panning Pay Band" means and includes,- the pre-revised emoluments as defined in clause rounded off to next multiple of 10;
(viii)"Pre-revised emoluments" means and includes -
(a)Basic Pay as on 1st day of September, 2006 in the existing pay scale,
(b)Personal pay, if any but excluding Personal pay granted under Rule 26-B of Rajasthan Service Rules where a Government servant is in receipt of such personal pay on 1.9.2006 with existing pay scale,
(c)50% Dearness Pay of Basic Pay at the rates in force on 1.9.2006 sanctioned vide order No. F. 6(3) FD.(Rules)/ 2004, dated 24.5.2004, and
(d)24% Dearness Allowance on Basic Pay plus Dearness Pay.
Note. - Where normal date of increment in existing pay scale falls on 1.9.2006, the pay in the running pay bands and grade pay shall be fixed on the basis of pay admissible in the existing pay scale on 1.9.2006 including increment.
(ix)"Regular Service" means service rendered by a Government servant after regular selection in accordance with the provisions contained in the relevant recruitment rules for that post. The period of service rendered on ad-hoc basis/urgent temporary basis shall not be counted as the regular service;
(x)"Revised Emoluments" means the pay in the pay band plus grade pay of a Government servant;
(xi)"Running Pay Band" means the pay band specified in column 4 of Section "A" of Schedule-I.
(xii)"Schedule" means the schedule appended to these rules; and
(xiii)"Speakar" means the Speakar of the Rajasthan Legislative Assembly.

6. Scale of pay of Post.

(1)As from the commencement of these rules, the Running Pay Bands and Grade Pay for every post, service/ cadre shall be as indicated in column 5 and 7 respectively of Section 'B' of Schedule-I.
(2)Running Pay Band and Grade Pay for the Existing Government servant drawing pay in Selection Grades granted under Finance Department Order No. F. 16(2)F.D.(Rules)/98, dated 17.2.1998 as amended from time to time and for the Government servant drawing pay in the personal pay scales, shall be the corresponding Running Pay Band and Grade Pays, as indicated in column 4 and 6 respectively against the existing pay scale in column 2 of Section 'A' of the Schedule-I appended to these rules:Provided that the pay of Existing Government servant drawing pay in the existing pay scale of 8000-13500 as selection grade, shall be fixed in the running pay band PB-2 '9300-34800' and Grade Pay of Rs. 5400/-.

7. Drawal of Pay in the Running Pay Bands and Grade Pays.

(1)Save as otherwise provided in these rules, a Government servant shall draw pay in the Running Pay Band and Grade Pay applicable to the post which he is holding as on 1.9.2006 or to which he is appointed on or after 1.9.2006.
(2)In respect of any service/cadre or class of posts for which no rules regulating recruitment and conditions of service have been framed under clause (3) to Article 187 of the Constitution or where a post/posts have not been included in the Schedule appended to the rules regulating recruitment and conditions of service, the academic qualifications and experience as prescribed by or with the concurrence of the Finance Department from time to time shall continue to be operative and shall be deemed to have been made applicable to such service/cadre or class of posts in Running Pay Band and Grade Pay w.e.f. 1.9.2006.

8. Special Pay.

- Special Pay, as admissible in Schedule-II of Rajasthan Legislative Assembly Secretarial Staff (Revised Pay Scales) Rules, 1998, has been converted into Special Allowance and as such it shall not be admissible with the pay in the Running Pay Bands and Grade Pay for any post.

9. Special Allowance.

- Rates of Special Allowance, which shall be drawn with the Running Pay Bands and Grade Pay, are given in Schedule-11 appended to these rules.

10. Application of the Rajasthan Civil Services (Revised Pay) Rules, 2008.

- Rules relating to option to elect the existing pay scale, exercise of option, fixation of initial pay of Existing Government servant in the running pay band and grade pay, rate of increment in the running pay band, date of next increment in the running pay band, fixation of pay in case of stagnation at maximum of running pay band for more than a period of one year, removal of anomalies; Dearness Allowance, House Rent Allowance and all allowances, facilities, pension, etc. facilities like Government housing, etc. Scheme of Assured Career Progression (ACP), Scheme of Assured Career Progression (ACP) for State Service Officer, Amount of fixed remuneration for a Probationer-trainee, Fixation of pay in the running pay band of a Probationer-trainee completing probation period successfully on or after 1.9.2006; fixation of pay in the running pay band subsequent to the 1st day of "September 2006, Fixation of pay on promotion on or after 1.9.2006, and Non-accrual of arrears respectively contained in Rules 10, 11, 12, 13, 14, 15, 16, 17, 18, 19, 20, 21, 22, 23, 24 and 26 of the Rajasthan Civil Services (Revised Pay) Rules, 2008, as amended from time to time, shall mutatis mutandis apply to the Secretariat Staff of the Rajasthan Legislative Assembly.

11. Overriding effects of rules.

- Provisions of the Rajasthan Service Rules, the Rajasthan Legislative Assembly Secretariat Staff (Revised pay scales) Rules, 1998 and Finance Department order No F.16 (2) F.D.(Rules)/98, dated 17.2.1998, as amended from time to time, regarding grant of selection grades shall not, save as otherwise provided in these rules, apply to cases where pay is regulated under these rules, to the extent they are inconsistent with these rules.

I

(Rule No-6)Section ARunning Pay Bands and Grade Pays
Existing Pay Scale Number Existing Pay Scale Pay Band Running Pay Band Grade Pay No. Grade Pay
1. 2550-55-2660-60-3200 -IS 4750-7440 1 1300
2. 2610-60-3150-65-3540 -IS 4750-7440 2 1400
3. 2650-65-3300-70-4000 -IS 4750-7440 3 1650
4. 2750-70-3800-75-4400 PB-1 5200-20200 4 1800
5. 2950-75-4075-80-4475 PB-1 5200-20200 5 1850
6. 3050-75-3950-80-4590 PB-1 5200-20200 6 1900
7. 3200-85-4900 PB-1 5200-20200 7 2000
8. 3400-90-5200 PB-1 5200-20200 8 2100
9. 4000-100-6000 PB-1 5200-20200 9 2400
9A. 4500-125-7000 PB-1 5200-20200 10 2800
10. 5000-150-8000 PB-2 9300-34800 11 3200
11. 5500-175-9000 PB-2 9300-34800 12 3600
12. 6500-200-10500 PB-2 9300-34800 13 4200
12A. 7500-250-12000 PB-2 9300-34800 14 4800
13. 8000-275-13500 PB-2 9300-34800 15 5400
13. NEW 8000-275-13500 PB-3 15600-39100 15 5400
14. 9000-300-14400 PB-3 15600-39100 16 6000
15. 10000-325-15200 PB-3 15600-39100 17 6600
16. 10650-325-15850 PB-3 15600-39100 18 6800
17. 11300-350-16200 PB-3 15600-39100 19 7200
18. 12000-375-16500 PB-3 15600-39100 20 7600
19. 13500-400-17500 PB-3 15600-39100 21 8200
20. 14300-400-18300 PB-4 37400-67000 22 8700
21. 16400-450-20000 PB-4 37400-67000 23 8900
22. 18400-500-22400 PB-4 37400-67000 24 10000
Section B(Rule No. 6)Running Pay Bands and Grade Pays of the posts
S. No. Name of The Post Existing Pay Scale Pay Band Running Pay Band Grade Pay No. Grade Pay Remarks
1 2 3 4 5 6 7 8
1. Deputy Secretary 12000-16500 PB-3 15600-39100 20 7600  
2. Editor of Debates/ Printing 11300-16200 PB-3 15600-39100 19 7200  
3. Marshal 11300-16200 PB-3 15600-39100 19 7200  
4. Sr. P.S. to Hon'ble Speakar 11300-16200 PB-3 15600-39100 19 7200  
5. Assistant Secretary 10000-15200 PB-3 15600-39100 17 6600  
6. Vidhi Kachana Adhikari 10000-15200 PB-3 15600-39100 17 6600  
7. Private Secretary to Secretary 10000-15200 PB-3 15600-39100 17 6600  
8. Assistant Editor 9000-14400 PB-3 15600-39100 17 6600  
9. Senior Reporter 9000-14400 PB-3 15600-39100 16 6000  
10. Research and Reference Officer 9000-14400 PB-3 15600-39100 16 6000  
11. Executive Officer 8000-13590 PB-3 15600-39100 15 5400  
12. Library Officer 8000-13500 PB-3 15600-39100 15 5400  
13. Section Officer 6500-10500 PB-2 9300-34800 13 4200  
14. Assistant Research and Reference Officer 6500-10500 PB-2 9300-34800 13 4200  
15. Senior Personal Assistant 6500-10500 PB-2 9300-34800 13 4200  
16. Varistha Vidhi Rachanakar 6500-10500 PB-2 9300-34800 13 4200  
17. Reporter 6500-10500 PB-2 9300-34800 13 4200  
18. Assistant 5500-9000 PB-2 9300-34800 12 3600  
19. Dy. Librarian 5500-9000 PB-2 9300-34800 12 3600  
20. Personal Assistant 5500-9000 PB-2 9300-34800 12 3600 The post of existing Stenographer shall bemerged into the post of Personal Assistant
21. Stenographer 5500-9000 PB-2 9300-34800 12 3600
22. Stenographer   PB-2 9300-34800 11 3200 For new recruitees
23. Research Assistant 5000-8000 PB-2 9300-34800 11 3200  
24. Library Assistant 5000-8000 PB-2 9300-34800 11 3200  
25. Translator 5000-8000 PB-2 9300-34800 11 3200  
26. Photographer 5000-8000 PB-2 9300-34800 11 3200  
27. Air Conditioning Plant Mechanic 5000-8000 PB-2 9300-34800 11 3200  
28. Upper Division Clerk 4000-6000 PB-1 5200-20200 09 2400  
29. Lower Division Clerk/ Proof Reader/ Telephoneoperator/ Teleprinter Operator 3050-4590 PB-1 5200-20200 06 1900  
30. Security Guard (Only for Ex-servicemen) 3050-4590 PB-1 5200-20200 06 1900  
31. Driver 3050-4590 PB-1 5200-20200 06 1900  
32. Photo copier 2950-4475 PB-1 5200-20200 05 1850  
33. Lift Mechanic 2950-4475 PB-1 5200-20200 05 1850  
34. Guard 2750-4400 PB-1 5200-20200 04 1800  
35. Machine Man 2650-4000 IS 4750-7440 03 1650  
36. Air Conditioning Plant Helper 2650-4000 IS 4750-7440 03 1650  
37. Liftman 2650-4000 IS 4750-7440 03 1650  
38. Jamadar 2610-3540 IS 4750-7440 02 1400  
39. Record Lifter 2610-3540 IS 4750-7440 02 1400  
40. Library Boy 2610-3540 IS 4750-7440 02 1400  
41. Daftari 2610-3540 IS 4750-7440 02 1400  
42. Peon and other equivalent posts in existing payscale No.l 2550-3200 IS 4750-7440 01 1300  

II

(Rule-9)Special Allowance
S. No. Name of Post Rate of Special Allowance in Rs. per month Remarks
1 2 3 4
1. Posts in Grade Pay No. 1 to 5 80 The grant of Special Allowance shall be subjectto the following conditions: -
2. Posts in Grade Pay No.6 & 8 100 1.Special Allowance shall be admissible withreference to the grade pay of the post held by the respective
3. Posts in Grade Pay No. 9 & 10 120 Government servant and not with reference tothe ACP in which he may be drawing pay.
4. Posts in Grade Pay No. 11 & 12 150 2. The Special Allowance would not beadmissible to the persons appointed on direct recruitment basison initial entry post of the service on urgent temporary/ad-hoc basis.
5. Posts in Grade Pay No. 13 & 14 175  
6. Posts in Grade Pay No.15 & 16 190 3. The Special Allowance admissible, if any,under heading 'General' shall be in addition to the Special
7. Posts in Grade Pay No. 17 & 19 340 4. Special Allowance admissible under thisheading. Special Allowance available to officers/officials borne
8. Posts in Grade Pay No.20 525 on the cadre of this office would be admissibleto them during the period of deputation to Governmentdepartments in cadre or ex-cadre posts and also during theperiod of re-employment. Provided that the Special Allowanceshall not be paid for the period of deputation to otherGovernments/Government departments or foreign service whendeputation allowance or higher pay is paid.
Special Allowance to employees posted in the Offices of the Hon'ble Speaker/Hon'ble Deputy Speaker/Leader of Opposition/Government Chief Whip/Deputy Government Chief Whip in the Assembly Secretariat.
S.No Name of Post Rate of Special Allowance in Rs. per month Remarks
1 2 3 4
1. Class IV employees including cycle sawar/Jamadar posted in the Offices of the Speaker/ DeputySpeaker/Government Chief Whip/ Leader of Opposition/DeputyGovernment Chief Whip. 85 This Special Allowance shall be in the lieu ofcommon Special Allowance.
2. Assistant/UDC/LDC posted in the Offices of theSpeaker/Deputy Speaker/ Government Chief Whip/Leader ofOpposition/Deputy Government Chief Whip. 150
3. LDC/UDC/ Assistant/Stenographer/PersonalAssistant working as P.A. to Speaker. 280
4. LDC/UDC/Assistant/Stenographer/PersonalAssistant working as P.A. to Deputy Speaker/ GovernmentChief-Whip/Leader of Opposition /Deputy Government Chief Whip. 205  
5. Private Secretary to the Hon'ble Speaker in thegrade of Deputy Secretary Rajasthan Legislative Assembly. 525  
6. Private Secretary to the Hon'ble Speaker/Deputy Speaker/Government Chief Whip/ Leader of Opposition/Deputy Government Chief Whip drawing pay in Senior Scale of RAS/RPS 415  
7. Private Secretary to the Hon'ble DeputySpeaker/Government Chief Whip/Leader of Opposition/DeputyGovernment Chief Whip except those who are employed on fixedsalary basis. 340  
8. Private Secretary to the Hon'ble Speaker exceptthose who are employed on fixed salary basis. 340  
Special Allowance for special jobs in Assembly Secretariat
S. No. Name of Post Rate of Special Allowance in Rs. per month Remarks
1 2 3 4
1. Any one class IV /Ministerial/SubordinateService for operating majox/Photostat Machine/Scanning machinein addition to duty of his own post 25/- In addition to common Special Allowance.
2. One Daftri for attending meetings heldCommittee Room of R.L.A. 10/-  
3. Employees handling cash/store on furnishingcash security or fidelity bond from Insurance Company as under.-    
  (a) For cashier Amount of Security  
  Amount of average monthly cash handled duringthe preceding year.    
  (i) up to Rs. 75,000/- 20,000/-50/-  
  (ii) over Rs. 75,000/- and up to Rs.2 lacs 25,000/-Rs 75/-  
  (iii) over Rs. 2 lacs and up to Rs.5 lacs 35.000/-Rs. 100/-  
  (iv) over Rs. 5 lacs 50,000/-Rs 125/-  
  (b) For Storekeeper    
  Who handles stores of average monthly value ofnot less thanRs. 75,000/-. The average monthly value of storesis to be reckonedas per book value during the preceding year. 20,000/- Rs. 50  
  The grant of aforesaid Special Allowance to theCashier and Store Keeper shall be subject to the followingconditions:  
  1.The Head of the Department should certify onthe basis of the previous financial year's average the amount ofcast handled/stores as the case may be, and sanction the rate ofSpecial Allowance appropriate to that quantum. The averageamount of cast handled should be arrived at by taking the totalamount shown as disbursed in the cashbook reduced by the itemdisbursed in the form of cheques/drafts etc. All transactionsmade through bank should be verified on the basis of book valueof the previous financial year.  
  2. Every official who is appointed asCashier/Store Keeper, unless he is exempted by a competentauthority should invariably, furnish security in accordance withprovisions contained in Chapter XIX of General Financial andAccounts Rules Volume-I and orders issued thereunder from timeto time.  
  3. The Special Allowance is to be granted fromthe date of issue of orders of appointment as Cashier/StoreKeeper or from the date of furnishing security, whichever islater. In case any modification in the existing fidelity bond isrequired the Special Allowance at revised rates shall besanctioned from the date of furnishing the additional security.  
  4. Not more than one official should be allowedthe Special Allowance as Cashier/Store Keeper in anoffice/department.  
  5. Sanction for grant of Special Allowanceshould invariably be issued in the name of the person who isappointed to do the work of Cashier/Store Keeper and for whomthe special Allowance is sanctioned.  
  Note.- As provided in Rule 313 of chapter XIXof General Financial and Accounts Rules Volume I, no SpecialAllowance is admissible to the those handling following categoryof stores.  
  (a) The custodians of office furniture,stationery and other articles required for office management assuch, provided the Head of the Office is satisfied about propersafeguards against loss through pilferage, theft, defalcation,etc.  
  (b)The Librarians or the Library Staff.