Rajasthan Municipal (Subordinate and Ministerial Service) Rules, 1963

The Rajasthan Municipal (Subordinate and Ministerial Service) Rules, 1963

Published vide Notification No.F.29360 LSG/58, dated 20-9-1963, Published in Rajasthan Rajpatra (Extraordinary), Part 4-C, dated 24-10-1963

RJ740

In exercise of the powers conferred by clause (b) of sub-section (2) of section 297 read with section 88 of the Rajasthan Municipalities Act, 1959 (Act No.38 of 1959), the State Government hereby makes the following rules:-

LEGISLATIVE HISTORY 6

Part-I

General

Short title and commencement.- (1) These Rules may be called the Rajasthan Municipal (Subordinate and Ministerial Service) Rules, 1963.

(2) These rules shall come into force immediately after one month from the date of their publication in the Official Gazette.

Supersession of all existing rules and orders.- All existing rules and orders in relation to matters covered by these rules shall stand superseded from the date of commencement of these rules but any action taken by or in pursuance of such existing rules and orders shall be deemed to have been taken under these rules.

[3. Definitions. - (1) In these Rules, unless the context otherwise requires:-

(a) "Act" means the Rajasthan Municipalities Act, 1959 (Act No. 38 of 1959);

(b) "Appointing Authority" means the authority as prescribed under section 310 of the Act;

[(d) "Commission" means the Commission constituted under the provisions of these rules for the district in which the Board is situated];

(e) "Director" means the Director of Local Bodies, Rajasthan;

(f) "Direct recruitment" means the recruitment as prescribed under Part IV of these rules;

[(ff) "Deputy Director (Regional)" means the Deputy Direction (Regional, Local Bodies.]

(g) "Executive Officer" means the Executive Officer of the board and includes the Commissioner of the Municipal Council and in the case of a Board for which no Executive Officer is appointed, its Secretary;

(h) "Schedule" means the schedule appended to these rules;

(i) "Service" means the Rajasthan Municipal Subordinate and Ministerial Service;

(j) "Year" means the financial year;

(k) Words and expressions used but not defined in these rules have the meaning assigned to them in the Act.]

Interpretation.- Unless the context otherwise requires, the Rajasthan General Clauses Act, 1955 (Rajasthan Act No. VIII of 1955), shall apply for the interpretation of these rules as it applies for the interpretation of the Rajasthan Act.

Part-II

Composition of the strength of service.- The strength of the service shall be such as may be fixed by the Board with the prior approval of the Government from time to time.
[(1) The service shall consist of the following categories of posts:-]

(A) Subordinate Service

(A) Revenue

Assessor
Revenue Inspector
Assistant Revenue Inspector
Nakedar/Moharrir
Sub-Nakedar/Naib-Moharrir

(B) Health

Chief Sanitary Inspector
Sanitary Inspector Grade I
Sanitary Inspector Grade II
Assistant Sanitary Inspector
Compost Inspector

[6. Homeopathic Doctor

Vaidya
Up-Vaidya
Chemist, Public Health Laboratory
Laboratory Asstt. Public Health Laboratory
X-Ray Technician
Compounder
Nurse
Mid-wife
Vaccinator
Daroga]

(C) Legal Affairs

Pairokar Grade I
Pairokar Grade II

(D) Public Works Department

Overseer Class I
Overseer Class II
Draftsman
Draftsman-cum-Surveyor
Mistri/Surveyor
Gajdhar

[7. Tracer

Road Roller Driver]

(E) Motor Garage

Garage Superintendent-cum-Chief Mechanic
Mechanic
Drivers (Motor Vehicles)

[(F) Garden and Parks

(1) Garden Inspector

(2) Assistant Garden Inspector

(3) Garden (pump)/Pump Operator]

(G) Street Lighting

Light Inspector
Assistant Light Inspector

(H) Fire Fighting

Assistant Fire Officer
Tindel/Leading Fireman
Fireman
Drivers (Fire)

[(I) Water Works

Engineering Subordinate/Water Works Supervisor
(a) Senior Filter Attendant (b) Junior Filter Attendant
Mechanic/Electrician/Foreman
(a) Pump Driver/Operator Grade I (b) Pump Driver/Op II
Mistry/Fitter/Lineman
Meter Reader (cum Bill Clerk)
Helper Grade I]

[8. Meter Inspector]

[(J) Public Library

Librarian]

Ministerial Service

Office Superintendent
Head Clerk
Upper Division Clerk
Lower Division Clerk
Stenographer Senior
Stenographer Junior
Steno Typist
Accountant Grade I
Accountant Grade II
Internal Auditor
Time Keeper
Moharrir

[13. Birth & Death Writer]

Note. - For other staff of Educational Institutions [x x x] [and] Power House [x x x] the categories of posts shall be such as may be laid down by the Government for each Municipality wherever such services are rendered].

(2) The Government may encadre any other category of post in the service [except] class IV servants.

[7. Initial constitution of the service and classification of Board. - (1) All persons holding appoints to the different categories of posts included in the service on 17-10-1959 shall be deemed to have been substantively appointed thereto by the Board under the provisions of these rules.

(2) All persons appointed during the period 17-10-1959 to 23-11-1963 and who have been confirmed during the said period shall be deemed to have been substantively appointed on those posts in the service from the date of such confirmation; and those who have not been so confirmed shall be treated as probationers and may be confirmed in accordance with the provisions of the rules.

(3) [x x x] For the purpose of these rules the classification of Boards in the State shall be notified by the State Government from time to time in the Official Gazette under clause (u) of sub-section (2) of section 297 of the Act].

Part-III

[Methods of recruitment].- Vacancies after the commencement of these rules shall be filled:-

(i) By appointment in the lowest grade of each category.

(ii) By promotion from the lower to a higher grade in the same category.

(iii) By transfer of persons holding corresponding posts under a Board.

(iv) By taking an official on deputation from the State Government.

The ratio of filling up the vacancies by direct recruitment and promotion shall be 50:50, unless otherwise provided.

[Note. - Any person, rendered surplus consequent on the fixation of the strength of the service, shall be absorbed first irrespective of this ratio of recruitment].

[Provided that the cases of such persons who were temporarily appointed during the period from 24-11-1963 to [31-12-1984], (both inclusively) and who have not so far been confirmed on their respective posts, although working continuously shall be referred to the Commission by the Board concerned alongwith its recommendations for adjudging their suitability. The service record of the persons shall be sent to the Commission while referring cases to it. The Commission, after considering the recommendations of the Board, the service record of the individuals, their qualifications, age etc., adjudge their suitability and shall communicate its decision to the Board concerned. The persons found suitable shall be treated as substantively appointed from the date of their temporary appointment.

Provided further that in case a person is not adjudged suitable by the Commission for the post to which he has been appointed, his services shall be terminated forthwith and thereupon, such post shall be deemed to have become vacant and shall then be filled in accordance with these rules.]

[Provided further that persons who were appointed and confined under Rajasthan Municipalities (Class IV) Service Rules, 1964 and have been working against the post of driver continuously for seven years upto 31st December, 1998 and are in service at the time of screening for judging their suitability, shall be referred to commission by the Board concerned alongwith its recommendations and service record adjudging their suitability. The Commission after considering the recommendations of the Board and the service record of the person, adjudge their suitability and communicate its decision to the Board concerned. The persons found suitable shall be appointed on the post of Driver from the date of their screening.]

[8A. 1. The Commission shall be constituted district-wise for the purpose of the promotion and recruitment of the posts of these rules.

The Commission so constituted for the district shall be responsible for the recruitment and promotions of the posts provided in these rules of all the Municipal Boards situated in the district.
The Commission shall consist of [Collector or his nominee not below the rank of Additional Collector]as a Chairman in case of Board/Council, and [Divisional Commissioner or his nominee not below the rank of the Additional Divisional Commissioner]in case of Corporations, Dy. Director (Regional) of the area as Secretary member and concerned Chairperson or his representative or Municipal Officer not below the rank of Executive Officer as a member and Technical person will also be a member of Commission in case of recruitment of technical posts.]
Reservation of vacancies for Scheduled Castes and Scheduled Tribes.- (1) Reservation of vacancies for Scheduled Caste and Scheduled Tribes shall be in accordance with the order of the Government for such reservation in force at the time of recruitment.

[(2) Similar for ex-servicemen 12 ½% of the total vacancies in a year shall be reserved.]

[(3) In filling the vacancies so reserved the candidates who are the members of the Scheduled Castes and Scheduled Tribes shall be considered for appointment in the order in which their names appear in the selection list irrespective of their relative ranks as compared with other candidates.]

[Provided that] a sufficient number of candidates who are members of the Scheduled Castes and Scheduled Tribes is not available for filling up all the vacancies so reserved the remaining vacancies shall be filled by the appointment of other candidates in the list and an equivalent number of additional vacancies shall be reserved for candidates belonging to the Scheduled Castes and Scheduled Tribes to be filled up in the nest year :

[Provided further that] if sufficient number of suitable candidates belonging to the Scheduled Castes and Scheduled Tribes is not available as result of any examination, selection, or interview in the next year to fill up all the reserved vacancies, the additional vacancies or such of them as are not filled, shall lapse.

Note. - The reservation shall be calculated on the basis of total "Vacancies". The adjustment of fractions shall be made over a period of five years.

[9A. Reservation of vacancies for other backward classes. - Reservation of vacancies for other backward classes shall be in accordance with the order of the Government for such reservation inforce at the time of direct recruitment. In the event of non- availability of eligible and suitable candidates amongst other backward classes in a particular year, the vacancies so reserved for them shall be filled in accordance with the normal procedure.

9B. Reservation of vacancies for woman candidates. - Reservation of vacancies for woman candidates shall be 20% categorywise in direct recruitment. In the event of non-availability of eligible and suitable woman candidates in a particular year, the vacancies so reserved for them shall be filled in accordance with the normal procedure and such vacancies shall not be carried forward to the subsequent year and reservation shall be treated as horizontal reservation i.e. the reservation of woman candidates shall be adjusted proportionately in the respective category to which the woman candidate belongs.]

Determination of vacancies.- Subject to the provisions of these rules and direction of the State Government the Executive Officer shall determine at the commencement of each year the number of vacancies anticipated under each grade under different categories during the course of the year and the number of persons likely to be recruited.

[11. Nationality. - [(1)] A candidate for appointment to the service must be:-

(a) a citizen of India, or

(b) a subject of Nepal, or

(d) a Tibetan refugee who came over to India before the 1st January, 1962 with the intention of permanently setting in India: or

(e) a person of Indian origin who has migrated from Pakisthan, Burma, Sri Lanka and East African Countries or Kenya. Uganda and the United Republic of Tanzania (formerly Tanganyika and Zanzibar), Zambia, Molawi Zanjee and Ethiopia with the intention of permanently settling in India :

Provided that a candidate belonging to categories (b), (c), (d) and (e) shall be a person in whose favour a certificate of eligibility has been issued by the Government of India.

[(2)] A candidate in whose case a certificate of eligibility is necessary may be admitted to an examination or interview conducted by the Commission and he may also provisionally be appointed subject to the necessary certificate being given to him by the Government.]

Age.- A candidate for direct recruitment to the service must have attained the age of 18 years and must not have attained the age of [33]years on the first day of January following the last date fixed for receipt of application :

Provided that:-

[(i) The upper age limit mentioned above shall be relaxed by 5 years in the case of candidate belonging to SC or ST.]

(ii) the upper age limit for ex-servicemen shall be 50 years.

(iii) the upper age limit may be relaxed up to 10 years, with the prior written approval of the State Government in any exceptional case or in respect of posts requiring technical qualifications.

[(iv) The upper age limit of persons who were within the prescribed age limit on their temporary appointment under rule 27, under a municipality, shall be relaxable up to the period of service rendered by them under a municipality.]

[(v) The upper age limits in case of persons in the Municipal or Government Service shall be forty years.]

Academic qualifications and qualifying service.- (1) A recruit to the various categories of service must possess the minimum educational or technical qualifications and experience detailed in column IV of the Schedule.

(2) No candidate shall be eligible for direct recruitment to the service unless he possesses a good working knowledge of Hindi and one of Rajasthani dialects.

Character.- A candidate for direct recruitment to the service must produce a certificate of good character from the Principal Academic Officer of the University, College, School or Institution in which he was last educated and two such certificates written not more than six months prior to the date of application from two responsible persons not connected with his University, College, School or Institution and not related to him.

[Note 1. - A conviction by a Court of Law need not by itself, entail the refusal of a certificate of good character. The circumstances of conviction should be taken into account and if they involve no moral turpitude or association with crimes of violence or while a movement which has as object the overthrow by violent means, of Government as by Law established, the mere conviction need not be regarded as a disqualification.]

[Note 2. - Ex-prisoners who by their disciplined life while in prison and by their subsequent good conduct have proved to be completely reformed should not be discriminated against on grounds of their previous conviction for purposes of employment in the service. Those who are convicted of offences not moral turpitude or violence shall be deemed to have been completely reformed on production of a report to the effect from the Superintendent, After Care Home or if there are not such Homes in a particular district, from the Superintendent of Police of that district.

Those convicted of offences involving moral turpitude or violence shall be required to produce a certificate from Superintendent, "After Care Home" endorsed by the Inspector General of Police to the effect that they are suitable for appointment as they have proved to be completely reformed by their disciplined life which in prison and by their subsequent good conduct in an "After Care Home".]

Physical fitness.- A candidate for direct recruitment to the service must be in good mental and bodily health and free from any physical defect likely to interfere with the efficient performance of his duties as a member of the service and must produce, if selected for appointment, a certificate to that effect from the Medical Authority appointed by Government for the purpose.
Canvassing.- No recommendations for recruitment either written or oral other than that required under the rules, shall be taken into consideration. Any attempt on the part of a candidate to enlist support directly or indirectly for his candidature by other means may disqualify him for recruitment.

Part IV

Procedure for direct recruitment

Requisition for direct recruitment.- (1) The Executive Officer of the Board concerned[shall]submit at the beginning of every year a statement of vacancies under each grade under different categories likely to fall vacant to the [Deputy Director (Regional)].
A consolidated list of vacancies shall be compiled [by the][Deputy Director (Regional)] and forwarded to the Commission.
Inviting of applications.- On receipt of a requisition for direct recruitment to the service, applications shall be invited by the Commission in such manner as they deem fit.
Form of application.- The application shall be made in the form prescribed by the Commission and obtainable from the [Office of the Deputy Director (Regional)]on payment of such fees as the Commission may, from time to time prescribe.
Scrutiny of applications.- The Commission shall scrutinise the applications received by them and require as many candidates out of those qualified for appointment under these rules as seem to them desirable to appear before them for interview.

[22. - (1) The Commission shall prepare a Boardwise list of the candidate who are considered suitable for appointment to each grade or category of post. The list so prepared shall be forwarded by the Commission to the concerned Board.

(2) Appointment of the Subordinate and Ministerial staff shall be made by the appointing authority out of the list prepared by the Commission under sub-rule (1) above in the order in which names of the candidates appear in the list.]

Part-V

Procedure for recruitment by promotion and Transfer

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(4) cSBd esa lHkh fu.kZ; cgqer ds vk/kkj ij fy; tk;saxsA

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[(6) The promotion Board shall consider the adhoc promotions made by the Board prior to 5-12-1995 and decide each case on the basis of merit.]

23A. Disqualification for appointment. - Notwithstanding anything contained in these rules and the Schedule appended therewith:-

(1) No male candidate who has more than one wife living shall be eligible for appointment to the Service unless Government after being satisfied that there are special grounds for doing so, exempt any candidate from the operation of this rule.

(2) No female candidate who is married to a person having already a wife living shall be eligible for appointment to the service unless Government after being satisfied that there are special grounds for doing so, exempt any female candidate from the operation of this rule.

(3) No candidate male or female who has more than three children shall be eligible for appointment to the Service unless one of the spouses has undergone sterilisation or in the case of a female candidate, she is above 45 years of age:

Provided that any married candidate, male or female, who had no child for the last 10 years shall be exempted from the operation of this sub-rule.

Explanation. - (i) For the purpose of this sub-rule, a child shall include an adopted child or a step child; and

(ii) For claiming exemption under the proviso to this sub-rule the candidate shall have to produce a certificate either from a Registered Medical Practitioner or swear an affidavit to the effect that the age of his or her youngest child is not less than 10 years.

Criteria of selection.- (1) For purpose of recruitment by promotion to the service, a selection strictly on the basis of seniority-cum-merit shall be made amongst members of the service eligible for promotion as provided in the Schedule.

(2) In selecting the candidates for promotion regard shall be had to their:-

(i) technical qualification, knowledge and experience;

(ii) tact, energy and intelligence;

(iii) integrity; and

(iv) previous record of service.

Procedure for selection.- [(1) Whenever vacancies in various grades and categories of service are to be filled by promotion, the Board concerned shall submit their recommendation to the [Promotion Board,]alongwith the annual confidential report and other service records of the persons recommended for promotion. The [Promotion Board] after taking into consideration the recommendation as well as other service record shall communicate its decision to the Board concerned.

(2) On receipt of the decision of the Promotion Board, orders for promotion shall be issued by the appointing authority.]

[x x x]

Part-VI

Temporary Appointment

[27. Emergent Temporary appointment. - (1) A vacancy in the service may be filled temporarily [with the prior approval of Director] by the appointing authority by appointing thereto a person eligible for direct recruitment under the rules or by temporarily promoting thereto a person holding the next lower post and possessing the requisite qualifications :

Provided that no such temporary appointment either by promotion or by direct recruitment shall be continued beyond a period of one year without referring to the Promotion Board, in case of promotion and to the Commission in the case of direct recruitment for their concurrence and on their refusal to concur, such appointment shall be terminated immediately.]

[Provided further that until selected candidates are made available by the Commission, the term may be extended by the Director from time to time.]

[(2) In case the vacancy under sub-rule (1) is proposed to be filled in by direct recruitment, the same shall be notified to the nearest Employment Exchange which shall be asked to send a penal of names of persons possessing the requisite qualifications, consisting at least 5 times the number of the vacancies to be filled Besides this an employee of the Municipal Board/Council possessing the requisite qualification will also be eligible to apply for such vacancy subject to the age restrictions provided in Rule 12. Such appointment will also be considered for appointment alongwith the list of candidates recommended from the Employment Exchange. The appointing authority shall then appoint suitable candidates to the posts from amongst the candidates whose names appear in the penal of names sent by the Employment Exchange and also from the list of applicants who are Municipal Employees.]

Seniority.- Seniority in each grade and category shall be determined by the date of the order of substantive appointment to post in that grade or category:

Provided:-

(i) that the seniority inter-se of the members of the service, appointed to posts in a particular grade or category before the commencement of these rules: shall be such as has been or may be fixed by the Board; [x x x]

(ii) that if two or more persons are appointed to the posts in the same grade or category under the same order or orders of the same date, their seniority shall be determined on the basis of their age (i.e. elder being the senior).

(iii) that as amongst persons appointed to a post by promotion or direct recruitment on the same date, those appointed by promotion shall rank senior.

[(iv) that if a candidate belongs to the Scheduled Castes/Scheduled Tribes is promoted to immediate higher post/grade against a reserved vacancy earlier than his senior general/O.B.C. candidate who is promoted later to the said immediate higher port/grade, the general/O.B.C. candidate will regain his seniority over such earlier promoted candidate of the scheduled caste/scheduled tribes in the immediate higher post/grade.]

[29. Period of Probation. - (1) Every person appointed, against a substantive vacancy in the Service by direct recruitment shall be placed on probation for a period of two years and those appointed by promotion to any post against such a vacancy shall be on probation for a period of one year :

Provided that:-

(i) such of them as have, previous to their appointment by promotion or by direct recruitment against a substantive vacancy, officiated temporarily on the post which is followed by regular selection may be permitted by the Appointing Authority to count, such officiating or temporary service towards the period of probation. This shall, however, not amount to involve order of their preference in respective quota or reservation in recruitment;

(ii) any period after such appointment during which a person has been on deputation on a corresponding or higher post shall count towards the period of probation.

(2) During the period of probation specified in sub-rule (1), each probationer may be required to pass such Departmental Examination and to undergo such training as the Appointing Authority may, from time to time, specify.

Explanation. - In case of a person who dies or is due to retire on attaining the age of superannuation the period of probation shall be reduced so as to end one day earlier on the date immediately preceding the date of his death or retirement from Government Service. The condition of passing the Departmental Examination in the rule regarding confirmation shall be deemed to have been waived in case of death or retirement.]

Unsatisfactory progress during the probation.- (1) If it appears at any time during or at the end of the period of probation, that an officer who has been directly recruited to the service has not made sufficient use of the opportunities or if he has otherwise failed to give satisfaction, the appointing authority may dispense with his services.

[After recording the reasons for terminating his services in writing] or in case he holds a lien on some other post under any Municipality revert him to that post:

Provided that the appointing authority may in special cases extend the period of probation of any member of the service by a specified period not exceeding one year.

(2) A probation reverted or removed from service during or at the end of the period of probation under sub-rule (1) shall not be entitled to any compensation.

Confirmation.- A probationer shall be confirmed in his appointment at the end of his period of probation by the appointing authority provided. -

(a) he has passed the prescribed departmental examinations, if any, and,

(b) the appointing authority is satisfied that his integrity is unquestionable and that otherwise he is fit for confirmation.

Part-VII

Pay

Scale of pay.- The pay scales admissible to the members of the service shall be such as may be [specified]by the Government from time to time by a Notification in the Official Gazette.
Increments during probation.- A probationer shall draw increments in the scale of pay admissible to him during the period of probation as they accrue, provided it is followed by his confirmation on that post.
Criteria for crossing efficiency bar.- No member of the service shall be allowed to cross the efficiency bar, unless he has worked satisfactorily and his integrity is unquestionable.

Part-VIII

Other Provisions

All members of the service including those who have since before the date of the constitution of the service been regular subscribers to a Contributory Provident Fund, shall subscribe to that funds in accordance with the rules applicable thereto and the contribution if any of the Council or Board on that account shall be determined in accordance with the provisions applicable to the fund.

Municipal employees holding posts on pensionable basis in any Board will be governed by the rules existing in respective Board at the time of their merger, they shall however, be given option for provident funds within a period as prescribed by the Government.

Regulation of pay, allowances, leave, pension, gratuity, provident fund, discipline, conduct etc.- Subject to the provisions of section 310 of the Act and except as provided in these rules the pay, allowances, pensions, leave and other conditions of 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 and payment of medical allowances) as amended from time to time.

(2) Rajasthan Travelling Allowance Rules as amended from time to time.

[(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 rules in case of member of the service to inflict upon him minor penalties provided in rule 14 read with rule 17 thereof shall be the Executive Officer subject to a right of an appeal as provided under section 310 of the Act].

[(3A) Rajasthan Civil Services (Conduct) Rules, 1971 as amended from time to time.]

[(4) Notwithstanding anything contained in the Rajasthan Civil Service (Classification, Control and Appeal) Rules, 1958, an employee holding an encadred post under these rules may prefer an appeal under sub-section (5) of section 310 of the Act within a period of three months from the date he receives a copy of the order imposing the penalty.]

Note. - (i) There shall be uniformity in the rate of D.A. of each category of the employees of Boards.

(ii) In case of employees who were getting D.A., at higher rates than those prevailing in Rajasthan for similar posts, the difference will be amalgamated in the pay of such employees as personal pay to be merged in future annual increment.

[(1)]Liability with regard to [Salary, Travelling Allowance, [Liability of the Board.] Provident Fund, 'gratuity and pension] of an employee shall be that of Boards under whom they serve for the time being and shall not be a charge on the consolidated fund of the State.

[(2)] Each Board shall regularly pay [L.S.] in respect of each member of the service serving in that Board for the period of leave earned by such an employee during the period he remained in that Board; and such amount will be credited to the fund which shall be operated by the Director or his nominee.

[38. Transfer of a member of the service from one Board to the other. - (1) Whenever deemed necessary, transfer of person appointed in service may be made from one Board to another in equal grade and class. The seniority, promotion of an employee thus transferred, shall be maintained according to his paternal municipality where he was so appointed.

(2) This transfer shall be made by the Director or any other Officer authorised by him in this behalf].

Provident Fund.-

[Note. - The original rule is not made available to me, hence could not be given. It will be given, as soon as it is traced. The notification amending Rule 39 is reproduced below for the sake of reference.]

-Author.

[16. in rule 39,-

(a) In the beginning the marginal heading "Provident Fund" and the first and second paragraph shall respectively be numbered as sub-rules (1) and (2) thereof;

(b) in sub-rule (2) as so numbered for the words "as prescribed" the words "to be fixed" shall be substituted.]

[Schedule]

S. No.	Category of post	Qualification required for direct recruitment	Post from which appointment to be made by promotion	Minimum qualification and experience required for promotion.
1	2	3	4	5
(A) SUBORDINATE SERVICE
(A) Revenue
1.	Assessor	Graduate with L.S.G.D. or B.Com. or Law Graduate One month Assessor's course is essential in each case	Executive Officer Class V Municipality /Revenue Inspector	5 years' experience
2.	[Revenue Inspector]	Graduate with LSGD or B.Com.	Assistant Revenue Inspector	5 years' experience
[3.]	Assistant Revenue Inspector	Matriculate with LSGD	Nakedar/ Moharrir	5 years' experience
4.	Nakedar/ Moharrir	Matriculate or its equivalent qualification	Sub-Nakedar Nailey Moharrir	5 years' experience.
[5.]	Sub-Nakedar/ Naib Moharrir	Middle or having equivalent qualification	Naka Guard (25% of promotion) If qualified hands are available	5 year's experience
(B) Health
1.	Chief Sanitary Inspector	–	Sanitary Inspector Grade I	7 year's experience
[(C)]4	Assistant Sanitary Inspector	Matriculate or its equivalent qualification	Sanitary Jamadar 50% by promotion	Matriculate (S.I. trained) 5 years experience as Sanitary Jamadar.
2.	Sanitary Inspector Grade I	Graduate (Trained)	Sanitary Inspector Grade II	5 years' experience
3.	Sanitary Inspector Grade II	Matriculate or its equivalent qualification (Trained)	Asstt. Sanitary Inspector	5 years' experience
4.	Asstt. Sanitary Inspector	Matriculate or its equivalent qualification (Trained)	–
5.	Compost Inspector	Graduate (Trained)	Sanitary Inspector Grade II having diploma of compost	5 years' experience
[6.	Homeopathic Doctor	As prescribed by Government	–	–]
7.	Vaidya	-do-	–	–
8.	Up-Vaidya	-do-	–	–
9.	Chemist, P.H. Laboratory	B.Sc. Chemistry.	–	–
10.	Laboratory Asstt. Public Health Laboratory	Matric with Science	–	–
11.	X-Ray Technician	Matric with X-Ray Technician Training	–	–
12.	Compounder	As prescribed by Government	–	–
13.	Nurse	-do-	–	–
14.	Mid-wife	-do-	–	–
15.	Vaccinator	Matric with Vaccination training	–	–
16.	Daroga	Middle	Sanitary Jamadar	5 years
(C) Legal Affairs
1.	Pairokar Grade I	Law Graduate one year's experience at Bar	Pairokar Grade II	5 year's experience
2.	Pairokar Grade II	–	Upper Division Clerk	7 years' experience of the line. If suitable candidate for promotion is not available, a Law Graduate or Graduate with 3 year's experience of Legal Affairs may be appointed.
(D) Public Works Department
[1.	Engineer Subordinate 100% by direct recruitment.		2 years Diploma Course in Civil Engineering from any recognised Institution or University.]
[2.	Draftsman	Diploma from any recognised institution	–	–
3.	Draftsman-cum-Surveyor	-do-	–	–
4.	Mistri/ Surveyor	For Mistri 5 year's experience of masonary work. For Surveyor Diploma from any recognised institution.	–	–
5.	Gajdhar	5 year's experience of line and a certificate from any Executive Officer of Municipality regarding his capacity and capability to work or having diploma of the line.	–	–
[6.	Tracer	Matric with I.T.I. Certificate in Trade]
7.	Road Roller Driver	Road Roller Driving Licence		Cleaner with Road Roller Driving Licence]
Motor Garage
1.	Garage Superintendent-cum-Chief Mechanic	Diploma in Mechanical Engineering from a recognised institution or University	Mechanic	5 year's experience
2.	Mechanic	I.T.I. certificate in the trade	–	–
3.	Drivers (Motor Vehicles)	Holding driver's licence under the Motor Vehicle Act	Cleaner	3 year's experience & also holding driver's licence under the Motor Vehicle Act.
[(F) Gardens and Parks]
1.	Garden Inspector	B.Sc. (Agriculture) with Horticulture.	50% by promotion from Assistant Garden Inspector and 50% by direct recruitment, first vacant post will by filled by promotion and after then by direct recruitment.	5 years experience
2.	Assistant Garden Inspector	Senior Secondary with Agriculture as a subject with three years experience in public garden, run by a well established firm or on institution.	–	–
3.	Drivers (Pump)/ Pump Operator.	2 years experience of the line and a certificate from the Executive Officer regarding his capacity and capability to work or having diploma of the line.	–	–
(G) Street Lighting
1.	Light Inspector	Matriculate or its equivalent qualification with Diploma in Electricity of I.T.I. or Polytechnic or other equivalent recognised institution	Asstt. Light Inspector	5 year's experience
2.	Asstt. Light Inspector	-do-	Wireman	7 year's experience of the line
(H) Fire Fighting
1.	Asstt. Fire Officer	Matriculate or its equivalent qualification having training from Bombay, Delhi, Allahabad or Nagpur or any civil defence course	Tindel/ Leading Fireman	5 year's experience.
2.	Tindel/ Leading Fireman	–	Fireman	5 year's experience.
3.	Fireman	Preference will be given to the candidate having passed middle class or any equivalent qualification	–	After appointment he will have to go under usual training
4.	Drivers (Fire).	Holding Drivers licence under the Motor Vehicle Act	–	-do-
[(I) Water Works]
1.	Engineering Subordinate/Water Works Supervisor.	The person should possess a Diploma or Degree in Civil Engg. from a recognised institution OR Diploma in Civil Engg. recognised by the institution of Engineers for the purpose of exemption from student-ship examination.	–	–
2.	(a) Senior Filter Attendant	–	Junior Filter Attendant	Should have passed matriculation exam, or its equivalent from recognised institution and possess 5 year's experience of actual operations & maintenance of Filter Plant.
	(b) Junior Filter Attendant.	Should have passed matriculation exam, with science or its equivalent and possess 1 year experience of the trade.
3.	Mechanic/ Electrician/ Foreman.	I.T.I. Certificate in the trade or matriculation or its equivalent exam, with two years experience of the trade. For the post of Electrician, Competency Certificate from the Chief Inspector or Electrician Supervisors Certificate are also essential.	Helper Grade I of the trade	5 year's experience of the trade. For Electrician he must possess Competency Certificate from the CEI.
4.	(a) Pump Driver/ Operator, Grade I.	I.T.I. Certificate in the trade or matriculation or its equivalent exam, with two years experience of the trade.	Pump Driver/ Operator Grade II.	5 year's experience
	(b) Pump Driver Operator Grade II.	I.T.I. Certificate of the trade or should have passed 8th Class and possess 5 years experience of the trade	Helper Grade I of the trade	5 year's experience of the trade
5.	Mistry/ Fitter/ Lineman.	I.T.I. Certificate of the trade of matriculation or its equivalent exam, with two years experience of the trade.
		For Lineman, Electrical Supervisor's Certificate or Competency Certificate from the CEI is essential.	Helper Grade I of the trade	5 year's experience, for Lineman Competency Certificate from CEI is essential.
6.	Meter Reader-cum-Bill Clerk.	Matriculation or its equivalent examination		–
7.	Helper Grade I.	Literate upto 8th Class and possess experience of the trade	–	–
[8.	Meter Inspector	Matric or equivalent Examination with I.T.I. Certificate	Meter Reader	3 years.]
(J) Public Library
1.	Librarian	Graduate with Diploma in Library Science	–	–
(B) MINISTERIAL SERVICE
1.	Office Superintendent	–	Head Clerk	7 years' experience
[2.]	Office Assistant	–	Upper Division Clerk	5 years' experience.
[3.]	Upper Division Clerk	–	Lower Division Clerk	Graduate with three years experience and others with 5 years experience.
[4.]	L.D.C.	Matriculate or its equivalent qualification with either Hindi typing speed 20 words per minute or English 26 words per minute.	Class IV employees except Naka Guaeds (25% by promotion) if qualified hands are available.	Matriculation or its equivalent qualification
5.	Stenographer Senior	–	Stenographer Junior	5 years' experience who have passed the II Grade Stenographer test held by the Public Service Commission appointed under the Rules.
6.	Stenographer Junior	Must have passed the Higher Secondary or an equivalent examination of the Secondary Education Board or a corresponding examination of any University or Board established by Law of India or any other examination recognised as equivalent by the Government and must have passed a provisional speed test of 40 words per minute in type-writing in English. 80 words per minute of short hand and 30 words per minute in type writing in Hindi and diring the period of probation passed the III grade stenographers test held by the Public Service Commission or Commission appointed under the Rules.	Steno Typist (50% by direct recruitment and 50% by promotion)	3 years' experience subject to the condition that he must possess the necessary qualification prescribed for the post.
7.	Deleted and the post is amalgamated with No.6, 'Junior Stenographer' by No. 33.
[8.]	Accountant	–	Junior Accountant/ Internal Auditor	5 year's experience
[9.]	Junior Accountant	[Graduate, preference will be given to persons who have passed Accountant's examination or are duly selected candidates by the Selection Board.]
10.	Internal Auditor	-do-		–
[11.]	Time Keeper	Matriculate or its equivalent qualification with either Hindi typing speed 20 words per minute or English 26 words per minute.	Class IV employees except Naka Guards (25% by promotion) if qualified hands are available.	Matriculate or its equivalent qualification
[12.]	Birth and Death writer	Middle or its equivalent experience	Class IV employees except Naka Guards (25% by promotion) if qualified hands are available.	–

Note. - (1) For other staff of Educational institutions and Power House, the qualifications etc. for each category of posts shall be such as may be laid down by the Government for each municipality wherever such services are rendered.

[(2) The existing Office Moharrirs possessing the requisite qualification prescribed for the post of L.D.C. shall be equated with and granted the pay scale prescribed for the post of L.D.C. and those who are not qualified shall get their existing pay scales as personnel pay scale.]

Notification Under the Rules

[ifji= la[;k ,Q0 18 (vkbZ) (1) Mh0,y0ch0@64] fnukad 1&4&1964]

jktLFkku lc&vksfMZusV ,.M fefuLVsfj;y lfoZl :Yl] 1963] fnukad 24 uoaEcj] 1963 ls izHkko'khy gks x;s gSa] bl laca/k esa vkidk /;ku fo'ks"k :i ls mDr fu;eksa ds fu;e 5] 7] 10 o 17 dh vkSj vkdf"kZr fd;k tkrk gSA

fu;e 5 ds varxZr LVkWQ dh la[;k (LVS~UFk) fu/kkZfjr djus gsrq ikfydk ds izLrko rqjUr izsf"kr fd;s tkos rkfd jktdh; vuqefr gsrq vko';d dk;Zokgh dh tk ldsA

fu;e 7 ds varxZr ;g vfuok;Z gS fd fnukad 17 vDVwcj] 1959 ds i'pkr~ tks Hkh ikfydk lsokvksa esa vk;s gksa] mudh Nuuh (Ldzhu) dh tkos ;g Nuuh ikfydk }kjk ,d ekg ds Hkhrj&Hkhrj dj vius foLr`r izLrko bl dk;kZy; dks izsf"kr djsa rkfd fu;e 5 dh dk;Zokgh iwjh dh tk ldsA

fu;e 10 o 17 ds varxZr ;g vko';d gS fd vk;qDr vf/k'kklh vf/kdkjh] lfpo foRrh; o"kZ ds izkjEHk esa] izR;sd xszM esa fdruh txg [kkyh gS] bl fo"k; esa iw.kZ ifjf'k"V(LVsVesaV) lapkyd] LFkkuh; fudk;] jktLFkku] t;iqj dks izLrqr djsaA

vr% vkils fuosnu gS fd mijksDr fu;eksa ds vuqlkj dk;Zokgh dj bl foHkkx dks ,d ekg ds Hkhrj&Hkhrj lwfpr djus dh O;oLFkk djsaA

[Order No. 23473/F 9(d)(181) LSG/B/59, dated 27-3-1961]

The Governor has been pleased to recognise the six months training course of Sanitary Inspectors conducted by the Rajasthan Local Self Government Institute Jaipur according to the syllabus approved by the Director General of Health Service, Ministry of Health, Government of India and affiliated to the All India Institute of Local Self Government, Bombay for the purpose of employment in the Local Bodies and the Government of Rajasthan from the date, the Institute at Jaipur has started the Training.

Note. - The Institute had started the Sanitary Inspectors' training w.e.f. 1st January, 1960.

[Circular No. 2 (36) LSG/58, dated 23-11-1963]

Attention is invited to the Schedule attached in this Department notification No. F. 2(36) LSG/58 dated 20-9-1963, regarding the Rajasthan Municipal (Subordinate and Ministerial Service) Rules, 1963. Any of the posts existing in a municipality and not encadred in the said schedule may be treated as adhoc posts and salary be allowed to them on the same basis as heretofore till further orders. A statement of such posts may however be forwarded to this Department within a fortnight of the receipt of this letter so that further necessary action could be taken in the matter.

[Notification No. Tax/F 2(36)/U5G/59/15908, dated 12-5-1964]

To,

The Examiner, Local Fund Audit Department, Rajasthan, Jaipur. Sub:- Clarification in connection with Rajasthan Municipalities Subordinate & Ministerial Services Rules, 1963. Ref: Your D.O. No. F 3(6)LA/63/4080 dated 10-3-64.

With reference to note 2 below rule 36 of the Rajasthan Municipalities Subordinate and Ministerial Service Rules, 1963 it is hereby clarified for your information that in case of employees of the Municipalities merged in Rajasthan in 1956 the D.A. as prevailing in Rajasthan prior to 1-9-1961 may be taken into consideration. As regards to other Municipalities, the D.A. as exists in individual municipalities will count.

[ifji= la[;k ,Q0 18 (ch) (23) Mh0,y0ch@63@2240&2381] fnukad 1&2&1966]

leLr] v/;{k@iz'kkld] uxjifj"knsa@ikfydk;sa] jktLFkku

fo"k; %& dj fu/kkZjdksa dks gVkus ds laca/k esa

bl foHkkx dh vf/klwpuk dzekad ,Q0 24 (2) Mh0,y0ch0@64&64@42298&42554 fnukad 27@28&12&65 dh fujLUrjrk esa vkidks ,rn~}kjk funsZ'k fn, tkrs gSa fd fcuk bl foHkkx dh Lohd`fr ds orZeku esa dk;Z dj jgs dj fu/kkZjdksa (Assessors) dks muds in ls u gVkosa rFkk dk;Z ;Fkkor tkjh j[ksA

[Circular No. F 24(18)/Integ/DLB/66/49653. dated 21-9-1966]

To,

All Presidents/Chairman, Municipal Councils/Boards, Rajasthan. Sub:- Constitution of Promotion Board under Rule 23 of the Rajasthan Municipal (Subordinate and Ministerial) Rules, 1963.

A number of Municipal Boards/Council in this State are convening of meetings of the Promotion Boards in persuance of Rule 23 of Rajasthan Municipal (Subordinate and Ministerial Service) Rules, 1963. The procedure for selection has been prescribed under Rule 24 of the above Rules. It is enjoined on all Municipal Councils/Boards in this State to ensure that the Confidential Reports and other service records of the official concerned are completed in all respects, before convening meetings of the Promotion Boards. Attention is also invited to Rule 28 of the said Rules, according to which the seniority inter-se of the members of the service appointed to posts in a particular grade or category, before the commencement of these rules, is also to be fixed by the Board and approved by this Department. Unless the inter-se seniority list is drawn up the Board and its approval obtained from this Department, no useful purpose is likely to be served by convening meetings of the Promotion Board, in the absence of complete and upto date service records. It is requested that the meetings of the Promotion Boards, may kindly be convened only after completing the aforesaid formalities, as prescribed under the Rules and this should be done with expedition. The Department will depute a representative to attend the meetings of the Board, only after the Chairman of the Board, has certified that all the formalities have been completed with.

[Circular No. F. 24 (18)/Integ/DLB/52-500-52820, dated 12-10 1966]

To,

All Presidents/Chairman/Administrators, Municipal Councils/Boards, Rajasthan. Sub:- Constitution of Promotion Board under Rule 23 of the Rajasthan Municipal (Subordinate and Ministerial Service) Rules, 1963.

Attention is invited to this Department Circular No. F. 24 (18)/ Integ/DLB/66/49653 dated 21-8-66 on the above subject. The President/Chairman/Administrators of the Councils/Boards are requested to ensure that on completion of the preliminary formalities as provided under the Rules, the date and time for convening meetings of the ‘Promotion Board' are fixed expeditiously in consultation with the Collector, Additional Collector concerned, who is to preside over the meeting of the Promotion Boards. The Collector or the Additional Collectors are also requested to see that the respective Boards under their District complete all the formalities prescribed for convening meetings of the Promotion so that the meetings of the Promotion Boards could be convened expeditiously.

Comments. - The date of circular referred to above appears to be wrong. It should be 21-9-66 instead of 21-8-66. See the previous one circular.

[ifji= dzekad ,Q0 20(16)/ ,dhdj.k@Mh0,y0ch0@66@58167] fnukad 2&11&1966]

leLr v/;{k@iz'kkld( leLr uxjikfydk;sa] jktLFkku

fo"k;%& dj fu/kkZjdks ls dk;Z 1 esa of.kZr izkIr djus laca/kh

jkT; ljdkj dh foKkfIr dzekad ,Q0 24 (2) @,dhdj.k@Mh0,y0ch0@64&65@42268&42554 fnukad 27@28 fnlacj] 1965 }kjk uxjikfydkvksa dh LVS~UFk fu/kkZfjr dh xbZ gS ftlesa uxjikfydk f}rh; ,oa r`rh; Js.kh esa dj fu/kkZjdksa ds LFkku ij jktLo vf/kdkjh ,oa dj fu/kkZjd f}rh; Js.kh dk LFkku fu/kkZfjr fd;k x;k gSA bl izdkj uxjikfydk f}rh; ,oa r`rh; Js.kh esa dj fu/kkZjd o/khd (Surplus) gks x;s gSa vc bu o/khd dj fu/kkZjdksa dk dk;Z jktLo vf/kdkjh ,oa dj fu/kkZjd Js.kh f}rh; dks gh djuk gksxkA

vr% lwfpr fd;k tkrk gS fd bu o/khd dj fu/kkZjdksa dh lsok laca/kh fooj.k layXu izksQkekZ (fu/kkZfjr QkeZ) esa Hkjokdj ,oa ofj"B vf/kdkjh ls izekf.kr djokdj bl dk;kZy; dks 'kh?kzkfr'kh?kz 15 fnol ds vanj izsf"kr djus dh O;oLFkk djsa rkfd bu o/khd dj fu/kkZjdksa dks ,CtksoZ (Absorb) djus dh dk;Zokgh 'kh?kz dh tk ldsA

bls vR;ko';d le>k tkosA

fu/kkZfjr QkeZ

(1) uke-----------iq= Jh----------------

(2) irk%&

(v) ?kj dk irk ---------------

(3) tUefrfFk (gkbZ Ldwy ds izke.k&i= dh izekf.kr izfrfyfi ds lkFk) .............

(4) 'kS{kf.kd ;ksX;rk (eSfV~d ls izkjEHk)

(5) in fooj.k%&

(v) uxjikfydk lsok dh fu;qfDr frfFk

dc ls

dc rd

osru@J`[kayk

LFkkbZ@vLFkkbZ@dk;Zokgd

(6) in xzg.k

(v) LFkkbZ rkSj ij

(l) vLFkkbZ rkSj ij

(7) orZeku fu;eksa esa fdl in ds fy;s ;ksX; gS\

(8) D;k vuqlwfpr tu tkfr ds gSa\

(9) lsok foPNUu dky ;fn gks\

eSa izekf.kr djrk gwa fd mDr nh gqbZ lwpuk esjh iw.k tkudkjh ,oa fo'okl ls lR; gSA

gLrk{kj vkosnd

uksV%& dj fu/kkZjd ds in ij fu;qfDr ds jktdh; vkns'k dh izekf.kr izfrfyfi vo'; layXu djsaA

[Notification No. Tax/F.2(36) LSG/ 58/2416-2691, dated 16-1-1967, Published in Rajasthan Gazette, Extra-ordinary, Part IV-C, dated 17-1-1967]

In exercise of the powers conferred by clause (h) of rule 3 of the Rajasthan Municipal (Subordinate and Ministerial) Rules, 1963, the State Government hereby constitutes a Commission for the purpose of the above rules consisting of the following namely:-

1.	Chairman, Panchayat Samitis & Zila Parishads Services Selection Commission.	Chairman
2.	Member, Panchayat Samitis and Zila Parishads Service Selection Commission, other than the Pramukh of a Zila Parishad.	Member
3.	Chairman of the Municipal Council/Board concerned.	Member

[(4) Director of Local Bodies or his nominee not below the rank of Assistant Director.]

The Secretary of the Panchayat Samiti and Zila Parishad Service Selection Commission shall be the Secretary of the Commission.

All selections for a Municipal Board Council if made by the Chairman, Rajasthan Panchayat Samiti and Zila Parishad Service Selection Commission or member of the Rajasthan Panchayat Samiti and Zila Parishad Service Selection Commission (other than Pradhan of Zila Parishad) and the Chairman/Administrator, Municipal Board/Council concerned sitting together shall be deemed to have been made by the Selection Commission.

[Circular No. 24(18)/Integ/DLB/66/6319-6610, dated 27-2-1967]

To,

The Presidents/Chairman/Administrators. Municipal Councils/Board, Rajasthan. Sub:- Constitution of a Commission under clause (h) of Rule 3 of the Rajasthan Municipal (Subordinate and Ministerial) Rules, 1963.

In accordance with this Department Notification No. Tax/F. 2(36)/ LSG/58, dated 16-1-1967 a Commission consisting of the following has been constituted under Clause (h) of Rule 3 of the Rajasthan Municipal (Subordinate and Ministerial) Rules, 1963:-

Chairman, Panchayat Samitis and Zila Parishads Service Selection Commission.
Member, Panchayat Samities and Zila Parishads Service Selection Commission, other than the Pramukh of a Zila Parishad.
Chairman/President of the Municipal Board/Council concerned.

All direct appointments to the posts encadred in the Rajasthan Municipal (Subordinate and Ministerial) Rules, 1963 shall henceforth be made through the agency of the above Commission, as provided under Rules 17-22 of the said Rules. Proposals for direct recruitment to posts included in the above mentioned Rules may kindly be sent direct to the Secretary, Panchayat Samitis and Zila Parishads Service Commission Jaipur, under intimation to this Department. A number of temporary appointments in the Ministerial and Subordinate Services has been made by the Boards, pending constitution of the Commission, and the term of temporary/adhoc appointments on such posts was being extended from time to time. All such cases of temporary appointments should be referred to the Commission. In no circumstances the term of temporary appointments in such cases shall be extended, unless all such cases are first referred to the commission.

[Letter No. F. 6(16) Exam/Mun/Steno/67/5982 dated 20-9-67]

To,

The Dy. Secretary, Government Local Self Government, Jaipur. Sub:- Competitive and Qualifying Tests for Stenographers.

With reference to the correspondence ending with Your letter No. Tax/F. 18(9)/50/DLB/63/29466 dated 20-8-67 on the subject noted above. I am directed to that the Commission have agreed to the proposal of the Government to permit the candidates of the Municipalities who are temporarily working as Stenographers, whenever a competitive or qualifying examination for appointment to the post of stenographers in the Government Secretariat or Subordinate Offices of Rajasthan is held by them in the future.

[Notification No. Tax/F. 2(36) LSG/58, dated 28-5-68, Published in Rajasthan Gazette, Part IV-C, dated 19-6-68]

In pursuance of rule 32 of the Rajasthan Municipal (Subordinate and Ministerial) Rules, 1963 and in partial modification of this Department Notification No. F. 2(36) LSG/58. dated 21-6-1964, published in the Rajasthan Rajpatra Part IV-C, dated 10-9-1964 as subsequently amended from time to time, the State Government hereby makes the following further amendments to the said notification, namely:-

Amendments

In the said Notification-

Under the head 1. SUBORDINATE SERVICE

(A) Revenue-

(a) against item No. 2, the words "Revenue Inspector" shall be substituted for the words "Tax/Revenue/Octroi Inspector",

(b) against item No. 3, the words "Asstt. Revenue Inspector" shall be substituted for the words "Asstt. Tax/Revenue/Octroi Inspector",

Under the head 1. Subordinate Service (2) Health, all the entries shall be deleted and the following new entries shall be inserted:-

(B) Health

1.	Chief Sanitary Inspector	150-10-250-12 ½-300
2.	Sanitary Inspector Grade I	110-5- 135-EB-10-225
3.	Sanitary Inspector Grade II	90-4-1 l-EB-5-155-7 ½-170
4.	Assistant Sanitary Inspector	60-40-80-EB-5-130
5.	Compost Inspector	110-5-135-EB-10-325"

Under the head 1. Subordinate Service (D) Public Works Department, all the entries shall be deleted and the following new entries shall be inserted:-

"(D) Public Works Department

1.	Overseer Class I	95-5-125-10-225-EB-12 ½-300
2.	Overseer Class I	80-5-150-10-200
3.	Draftsman	80-5-120-8-160-10-200
4.	Draftsman-cum-surveyor	80-5-120-160
5.	Mistri/Surveyor	60-4-80-5-120-7 ½-150
6.	Gajdhar	50-2-60-EB-4-100"

Under the head 1. Subordinate Service Motor Garage,-

(a) before the sub-head "Motor Garage", the brackets and letter '(E)' shall be inserted;

(b) the items numbered as 5, 6 and 7 shall be renumbered as items 1, 2 and 3 respectively;

(c) against item No. 1 so renumbered, the dash and words "cum-Chief Mechanic" shall be added after the word "Superintendent."

(d) against item No. 3 so renumbered, for the words "Drivers of the Motor Vehicles" the words and brackets Drivers (Motor Vehicles)" shall be substituted.

Under the head 1. Subordinate Service-Gardens and Parks,

(a) before the sub-head "Gardens and Pars" the brackets and letter "(F)" shall be inserted;

(b) the item numbered as "8" shall be renumbered as item No. "1";

(c) against item No. 1, so renumbered, after the words "Garden Supervisor", the oblique and word "Inspector" shall be added;

(d) after item No. 1 so renumbered, the following new item No. 2 shall be inserted:-

Drivers (Pump)/Pump Operators

60-4-80-5-100

Under the head 1. Subordinate Service-Street Lighting.

(a) before the sub-head "Street Lighting", the brackets and letter "(G)" shall be inserted;

(b) the item numbered as "9" shall be renumbered as item No. "1".

Asstt. Light Inspectors

60-4-80-EB-5-130

Under the head 1. Subordinate Service (E) Fire.

(a) for the sub-head "(E) Fire" the sub-head "(H) Fire Fighting" shall be substituted;

(b) against item 2 after the word Tindel", the oblique and words "/Leading Fireman" shall be added;

Drivers (Fire)

60-4-100

Under the head-II-Ministerial

(a) the existing entries against item No. 5 shall be deleted, and the following entries shall be inserted:-

"5.	Stenographer Senior	154-10-250 12 ½-300
6.	Stenographer Junior	120-8-160-EB-10-250
7.	Steno Typist	80-5-120-8-160-EB-10-200 plus special pay of Rs. 25/- p.m."

(b) the existing items Nos. 6 & 7 shall be renumbered as items Nos. 8 and 9 respectively;

"10.	Internal Auditor	80-5-8-160-EB-10-200
11.	Time Keeper	60-4-80-EB-5-130
12.	Moharrir	50-2-60-EB-4-100."

[Notification No. Tax/F. 2(36)/LSG/69, dated 5-5-70, Published in Rajasthan Gazette, Part IV-C(I), dated 28-1-71, page 503]

G.S.R. 238.-In pursuance of rule 32 of the Rajasthan Municipal (Subordinate & Ministerial Service) Rules, 1963 and in partial modifications of this Department Notification No. F. 2(36) LSG/58, dated 29-6-1964 published in the Rajasthan Rajpatra, Part IV-C, dated 10-9-1964 as subsequently amended from time to time, the State Government hereby makes the following further amendments to the said notification, namely:-

Amendments

In the said notification for the existing Notes 3, 4 and 5, the following shall be substituted:-

Note 3. - The above revised pay scales shall be payable to all such members who have opted in favour of these revised pay scales in accordance with two provisions contained in Notes 4 below and who hold appointment on a post-

(i) substantively, or

(ii) on probation or temporarily having qualifications prescribed for such post. In case a member acquires such qualification subsequently, he shall be eligible for the revised pay scales from the date he acquires such qualification, or

(iii) on probation or temporarily not covered under item (ii) above but who has acquired five years experience on such post :

Provided that a member who does not have five years experience on such post, will be eligible for the revised pay scale from the date he acquires five years experience on such post.

Note 4. - (1) A member who is eligible for revised pay scale under Note 3 above may elect to continue to draw pay in his existing pay scale till the date on which he earns his next or subsequent increment in his existing pay scale or until he vacates his post or ceases to draw his pay in his existing pay scale.

(2) The option under clause (1) of this Note shall be exercised in writing and submitted to the Commissioner/Executive Officer of the Municipal Council/Board within a period of two months from the date of the publication of this notification in the Rajasthan Rajpatra :

Provided that-

(a) In case any member is on leave or under suspension or under training during the period of said two months, the option shall be exercised by him within two months from the date of his return to regular duty;

(b) the option shall be in the Form I appended to the Notification;

(c) in case no option is received from any member within the time specified above, he shall be deemed to have elected the revised pay scale with effect from 1-4-1964;

(d) where any member has expired or expires before exercising his option within the specified time, he may be deemed to have exercised the option in favour of revised pay scale or the existing pay scale whichever is advantageous to him and his pay shall be fixed accordingly;

(e) the option once exercised shall be final.

Note 5. - The initial pay of any member who elects or is deemed to have elected the revised pay scale under Note 4 above shall be fixed with effect from 1-4-64 in the following manner:-

(a) If pay of the member in the existing pay scale is less the minimum of the revised pay scale his pay shall be fixed at the minimum of the revised pay scale:

(b) If the pay of any member is not covered under clause (a) above, his pay shall be fixed at a stage next above his pay in the revised pay scale on 1-4-1964;

(c) Where the fixation of initial pay in the revised pay scale carries the beyond the stage of efficiency bar in the revised pay scale such efficiency bar shall be deemed to have been crossed.

Note 6. - The date of next increment of any member, whose pay has been fixed in the revised pay scale in accordance with Note 5 above, shall be the date on which he would have drawn his increment had he continued in the existing pay scale :

Provided that-

(a) where the pay has been fixed at the minimum resulting in a benefit to him equal to or more than the amount of one increment in the revised pay scale, his next increment in the revised pay scale shall become due after completing the full increment period under Rule 31 of the Rajasthan Service Rules:

(b) where normal date of increment of any member in the existing pay scale falls on 1st April, 1964, his pay in the revised pay scale shall be fixed on the basis of pay admissible in the existing pay scale on 1-4-1964 including the increment due to him.

Note 7. - The fixation of the pay of a member shall be made as and when the option is received. To avoid delay in fixing the pay in the revised pay scale the fixation of the pay be prepared and checked by the Commissioner/Executive Officer of the Municipal Council/Board. The fixation of the pay shall be prepared in Form 2 appended to the notification. A copy of fixation statement shall be sent to the Accounts Officer, Directrate of Local Bodies, Rajasthan, Jaipur for approval.

Note 8. - There may be possibility of fixation of the pay in the revised pay scale being done wrongly or erroneously resulting in over-payments which shall have to be recovered subsequently. To safe guard against such contingency the Commissioner/Executive Officer shall obtain from each member opting the revised pay scale a declaration In Form 3 appended with the notification that in the event of over-payments as a result of incorrect fixation of pay the same shall be recoverable from his pay.

Note 9. - The dearness allowance shall be payable to the employees at such rates as was being paid to them prior to 1st April, 1961 and revised thereafter from time to time.

Note 10. - For the purpose of this notification:-

(a) the term 'revised pay scale' means the pay scale prescribed under this notification;

(b) the term 'existing pay scale' means the pay scale which a member was drawing immediately before 1-4-1964; and

Form 1

Form of Option

[See Note 4]

1, .................. S/o Shri ........... designation............... employed in........... (name of the Municipality) hereby elect to draw the revised pay scales as prescribed by the Government vide Notification No............ dated...., with effect from 1-4-1964.
I......... S/o Shri...........designation............employed in ...........(name of the Municipality) hereby elect to continue to draw pay in the existing pay scale.of my subsequently post mentioned below/until............. the date of my next increment or......... the date of my subsequent increment raising my pay to Rs............ or I vacate or cease to draw pay in the existing pay scale.

Existing pay scale..........

Name of substantive post:-

Date Station	Signature,
ATTESTED	Name Designation
	Municipality.

Note. - Please strike out whichever is not applicable.

Form 2

Statement of Fixation of Pay

[See Note 7]

S. No.	Name of the employee	Designation	Qualification at the initial appointment	Date of option
1	2	3	4	5

Date of confirmation Date of acquiring requisite qualification/Date of completing 5 years service (cut off which is not relevant).	Existing pay scale	Basic pay
6	7	8

Date of next increment	D.A.	Total.	Revised pay scale	Pay fixed in the revised pay scale
9	10	11	12	13

Amount of D.A	Total	Date of next increment	Remarks
14	15	16	17

Certified that-

(a) Option of the members for fixation of pay in the revised pay scales have been received and kept in my safe custody;

(b) declaration have been obtained from the members for the repayment of any over-payment made to them as a result of incorrect fixation of pay of the employees;

Date

Station

Signature of the Commissioner Executive Officer Municipal/Council/Board.

Form 3

Form of Declaration

[See Note 8]

Whereas I ...................... am a member of the Rajasthan Municipal (Subordinate and Ministerial) Service employed in Municipal Board/Council................ on the post of................ being eligible for the revised pay scale under note 3 of the Notification ............dated................have opted the revised pay scale with effect from ............. I hereby acknowledge and fully understand that the fixation made by the Commissioner/Executive Officer of Municipal Council/Board ............... is subject to revision on its being found in excess of that to which I am entitled under the rules and I promise to raise no objection to such revision. I further promise to repay any amount advanced to me in excess of that to which I may be eventually found entitled.

Date

Place

Signature in full with Designation.

Read out and verified. Signature of the verifying Officer. (not below the rank of Revenue Officer or Executive Officer)

[ifji= la[;k VSDl@,Q0 2(36) ,y0,l0th0@58&69@35497&35643] fnukad 9&11&70]

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[Notification No. GSR 214/F-21(36) LSG/58/3698-3964, dated 1-2-71, Published in Rajasthan Gazette, Part IV-C(I), dated 22-7-71]

In exercise of the powers conferred by clause (h) of rule 3 of the Rajasthan Municipal (Subordinate & Ministerial Service) Rules, 1963 the State Government hereby makes the following further amendment in this Department Notification No. Tax F. 2(36) LSG/58/2416-2691, dated 16-1-67, published in the Extraordinary issue of the Rajasthan Rajpatra, Part IV-C, dated 17- 1-67 as subsequently amended by Notification No. Tax/F. 2(36) LSG/58/6114-6364 dated 8-3-68, published in the Extraordinary issue of the Rajasthan Rajpatra, Part IV(C), dated 25-4-68, namely:-

Amendment

In the said Notification, after Item No. 4 the following paragraph shall be added:-

"All selections for a Municipal Board/Council, if made by the Chairman, Rajasthan Panchayat Samiti and Zila Parishad Service Selection Commission or Member of the Rajasthan Panchayat Samiti and Zila Parishad Service Selection Commission (other than Pradhan of Zila Parishad) and the Chairman/Administrator, Municipal Board/Council concerned sitting together shall be deemed to have been made by the Selection Commission."

[Notification No. Tax/F. 2(36) LSG/68, dated 12-4-71, Published in Rajasthan Gazette, Part IV-C(I), dated 27-5-71, page 81]

GSR 82.-In pursuance of rule 32 of the Rajasthan Municipal (Subordinate & Ministerial Service) Rules, 1963 and in partial modification of this Department Notification No. Tax/F. 2(36)/LSG/68 dated 28-5-68 published in the Rajasthan Rajpatra, Part IV(C), dated 19-9-68 on page 244 to 246 as subsequently amended from time to time, the State Government hereby makes the following further amendment to the said Notification, namely: -

Amendment

In the end of the said Notification the following item No. 9 shall be added:-

"9. This shall be applicable with effect from 1-4-1964."

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