In exercise of the powers conferred by the proviso
to Art. 309 of the Constitution of India, the Governor of Rajasthan hereby
makes the following rules further to amend the Rajasthan Accounts Service
Rules, 1954, namely: (1) These rules may be
called the Rajasthan Accounts Service (Amendment) Rules, 2014. (2) They shall be deemed
to have come into force with effect from 1.7.2013. In
clause (a) of Rule 4 of the Rajasthan Accounts Service Rules, 1954, herein
after referred to as the said rules, for the existing expression
"Assistant Accounts Officer", wherever occurring, the expression
"Assistant Accounts Officer Grade-I" shall be substituted. In
clause (iii) of sub-rule (1) of Rule 7 of the said rules, for the existing
expression "Assistant Accounts Officers", the expression
"Assistant Accounts Officers Grade-I" shall be substituted. In
Rule 7-B of the said rules, for the existing expression "Assistant
Accounts Officers", the expression "Assistant Accounts Officers
Grade-I" shall be substituted. In
sub-rule (1) of Rule 27 of the said rules, for the existing expression
"Assistant Accounts Officers", the expression "Assistant
Accounts Officers Grade-I" shall be substituted. In
Rule 29 of the rules, for the existing expression "Assistant Accounts
Officer", the expression "Assistant Accounts Officers Grade-I"
shall be substituted. In
clause (vii) of proviso to sub-rule (1) of Rule 32 of the said rules, (i) for the existing
expression "amongst Assistant Accounts Officers", the expression
"amongst Assistant Accounts Officers Grade-I" shall be substituted. (ii) for the existing
expression "the Assistant Accounts Officer will rank senior", the
expression "the Assistant Accounts Officer Grade-I will rank senior"
shall be substituted. RAJASTHAN ACCOUNTS SERVICE (AMENDMENT) RULES, 2014
PREAMBLE