Section 3(b) in Rajasthan Civil Services (Special Selection and Special Conditions of Service for Appointment of Persons in the State Special Branch) Rules, 2013
(b)"Appointing Authority" in respect of State Services and other Service posts means the Government of Rajasthan or such other authority to whom these powers may be delegated by the Government, and in respect of others as defined in clause (a) of Rule 2 of the Rajasthan Police Subordinate Services Rules, 1989;
