Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 53] [Entire Act]

State of Rajasthan - Subsection

Section 53(ii) in The Manual of Departmental Orders

(ii)The Commissioner may call on the Superintending Engineer for any information, and any views the former may express shall receive the fullest consideration. He may stop any action of the Department which he considers undesirable as affecting the people and the general administration. If the Superintending Engineer does not agree with the Commissioner, he shall refer the matter to Government for orders.