In exercise of the powers conferred by section 337 of the Rajasthan
Municipalities Act, 2009 (Act No. 18 of 2009), the State Government hereby
makes the following rules further to amend the Rajasthan Municipal (Subordinate
and Ministerial Service) Rules, 1963, namely:- (1)
These rules may be called the Rajasthan Municipal
(Subordinate and Ministerial Service) (Second Amendment) Rules, 2021. (2)
They shall come into force on and from the date of their
publication in the Official Gazette. In schedule
appended to the Rajasthan Municipal (Subordinate and Ministerial Service)
Rules, 1963, under the head (B) Ministerial Service,- (i) the
existing serial number 5 and entries thereto shall be substituted by the
following, namely:" 5. Additional
Private Secretary/ Senior Personal Assistant 100% by promotion - Personnel
Assistant 5 years
experience as Personnel Assistant 5A. Personnel
Assistant 100% by promotion - Stenographer 5 years
experience as Stenographer (ii) in
column 2 against serial number 6, for the existing expression
"Stenographer Junior", the expression "Stenographer" shall
be substituted.". RAJASTHAN MUNICIPAL (SUBORDINATE AND MINISTERIAL SERVICE)
(SECOND AMENDMENT) RULES, 2021
PREAMBLE