There shall be paid to the Speaker and the Deputy Speaker of the Legislative Assembly, and to the Chairman and the Deputy Chairman of the Legislative Council, such salaries and allowances as may be respectively fixed by the Legislature of the State by law and, until provision in that behalf is so made, such salaries and allowances as are specified in the Second Schedule.
(1) The House or each House of the Legislature of a State shall have a separate secretarial staff: Provided that nothing in this clause shall, in the case of the Legislature of a State having a Legislative Council, be construed as preventing the creation of posts common to both Houses of such Legislature.
(2) The Legislature of a State may by law regulate the recruitment, and the conditions of service of persons appointed, to the secretarial staff of the House or Houses of the Legislature of the State.
(3) Until provision is made by the Legislature of the State under clause (2), the Governor may, after consultation with the Speaker of the Legislative Assembly or the Chairman of the Legislative Council, as the case may be, make rules regulating the recruitment, and the conditions of service of persons appointed, to the secretarial staff of the Assembly or the Council, and any rules so made shall have effect subject to the provisions of any law made under the said clause.
| Year | Description | Hindi Description | Files(Eng) | Files(Hindi) |
|---|---|---|---|---|
| 04-02-1992 | The Rajasthan Legislative Assembly Secretariat (Recruitment and Conditions of Service) Rules, 1992 | |||
| 05-06-2009 | The Rajasthan Legislative Assembly Secretariat Staff (Revised Pay) Rules, 2009 | |||
| 21-11-2019 | The Rajasthan Legislative Assembly Secretariat Staff (Revised Pay) Rules, 2019 |
| Year | Description | Hindi Description | Files(Eng) | Files(Hindi) |
|---|---|---|---|---|
| 18-01-2010 | The Rajasthan Legislative Assembly Secretariat Staff (Revised Pay) (Amendment) Rules, 2009 | |||
| 29-03-2012 | The Rajasthan Legislative Assembly Secretariat Staff (Revised Pay) (Amendment) Rules, 2012 | |||
| 05-09-2013 | The Rajasthan Legislative Assembly Secretariat (Recruitment and Conditions of Service) (Second Amendment) Rules, 2013 | |||
| 30-06-2015 | The Rajasthan Legislative Assembly Secretariat (Recruitment and Conditions of Service) (Amendment) Rules, 2015 | |||
| 14-12-2016 | The Rajasthan Legislative Assembly Secretariat (Recruitment and Conditions of Service) (Amendment) Rules, 2016 | |||
| 05-05-2017 | The Rajasthan Legislative Assembly Secretariat (Recruitment and Conditions of Service) (Amendment) Rules, 2017 |
| Year | Description | Hindi Description | Files(Eng) | Files(Hindi) |
|---|---|---|---|---|
| 14-03-2008 | The Rajasthan Legislative Assembly Secretariat (Recruitment and Conditions of Service) (Amendment) Rules, 2008 | |||
| 12-09-2008 | The Rajasthan Legislative Assembly Secretariat (Recruitment and Conditions of Service) (2nd Amendment) Rules, 2008 | |||
| 23-08-2011 | The Rajasthan Legislative Assembly Secretariat (Recruitment and Conditions of Service) (Amendment) Rules, 2011 | |||
| 23-12-2011 | The Rajasthan Legislative Assembly Secretariat (Recruitment and Conditions of Service) (Amendment II) Rules, 2011 | |||
| 08-07-2013 | The Rajasthan Legislative Assembly Secretariat (Recruitment and Conditions of Service) (Amendment) Rules, 2013 | |||
| 15-07-2014 | The Rajasthan Legislative Assembly Secretariat (Recruitment and Conditions of Service) (Amendment) Rules, 2014 dated 15.07.2014 | |||
| 06-08-2014 | The Rajasthan Legislative Assembly Secretariat (Recruitment and Conditions of Service) (Amendment) Rules, 2014 dated 06.08.2014 | |||
| 20-10-2014 | The Rajasthan Legislative Assembly Secretariat (Recruitment and Conditions of Service) (Amendment) Rules, 2014 dated 20.10.2014 | |||
| 03-06-2015 | The Rajasthan Legislative Assembly Secretariat (Recruitment and Conditions of Service) (Amendment) Rules, 2015 | |||
| 17-11-2016 | The Rajasthan Legislative Assembly Secretariat (Recruitment and Conditions of Service) (Amendment) Rules, 2016 |
Members of the Legislative Assembly and the Legislative Council of a State shall be entitled to receive such salaries and allowances as may from time to time be determined, by the Legislature of the State by law and, until provision in that respect is so made, salaries and allowances at such rates and upon such conditions as were immediately before the commencement of this Constitution applicable in the case of members of the Legislative Assembly of the corresponding Province.