Section 2(f) in The Rajasthan Civil Services (Service Matters Appellate Tribunals) Act, 1976
(f)"Service matter" means any one or more than one of the following matters relating to a Government servant:-(i)Seniority;(ii)Promotion;(iii)Confirmation;(iv)Fixation of pay;(v)An order denying or varying pay, allowances, pension and other service conditions, to the disadvantage of a Government servant, otherwise than as a penalty;(vi)Cases of reversion while officiating in a higher service, grade or post to lower service, grade or post otherwise than as a penalty;(vii)Withholding the pension or denying the maximum pension otherwise than as the penalty;(viii)Any other matter notified by the Government.
