Section 17 in The Rajasthan Civil Services (Service Matter Appellate Tribunal) Rules, 1976
17. Admissibility of the appeal.
- Either on the basis of the scrutiny referred to in rule 16 or on its scrutiny, the Bench nominated by the Chairman or in his absence by the member authorised by the Chairman for the purpose may-(i)admit the appeal against the necessary parties; or(ii)permit the appellant to amend the memorandum of appeal or produce necessary documents and thereafter admit the appeal against the necessary parties; or(iii)reject the appeal.
