Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Rajasthan - Section Section 494 in The General Rules (Civil), 1986 494. Obligations of public officers. - Every District Judge shall, so far as possible, check any departure by any subordinate judicial officer from the rules as to public officers issued by the Government from time to time.
