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

G.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. -

Rule - 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.

Rule - 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.

Rule - 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.

Rule - 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.

Rule - 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.

Rule - 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/-.

Rule - 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.

Rule - 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.

Rule - 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.

Rule - 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.

Rule - 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.

Schedule-I

(Rule No-6)

Section A

Running Pay Bands and Grade Pays

Section B

(Rule No. 6)

Running Pay Bands and Grade Pays of the posts

 

Schedule-II

(Rule-9)

Special Allowance

 

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.

Special Allowance for special jobs in Assembly Secretariat

 

 

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

G.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. -

Rule - 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.

Rule - 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.

Rule - 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.

Rule - 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.

Rule - 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.

Rule - 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/-.

Rule - 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.

Rule - 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.

Rule - 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.

Rule - 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.

Rule - 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.

Schedule-I

(Rule No-6)

Section A

Running Pay Bands and Grade Pays

Section B

(Rule No. 6)

Running Pay Bands and Grade Pays of the posts

 

Schedule-II

(Rule-9)

Special Allowance

 

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.

Special Allowance for special jobs in Assembly Secretariat