Section 6(6) in Rajasthan Guaranteed Delivery of Public Service Rules, 2011
(6)The first appeal officer arid second appellate authority shall, while deciding an appeal under this section have the same powers as arc vested in a civil court while trying a suit tinder the Code of Civil Procedure, 1908 (Central Act No. 5 of 1908) in respect of the following matters namely:(a)requiring the production and inspection of documents:(b)issuing summons for hearing to the designated officer and appellant: and(c)any other matter which may be prescribed.
