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[Cites 0, Cited by 0] [Section 36(6)] [Section 36] [Entire Act]

State of Rajasthan - Subsection

Section 36(6)(ii) in Rajasthan Jails Subordinate Service Rules, 1998

(ii)If on receipt of information or on the basis of an enquiry, the Government or the Appointing Authority, is satisfied that the proceedings of a Board have not been conducted in accordance with the provisions of these Rules or Orders and instructions issued in accordance with these Rules or in just and fair manner, it may set aside the proceedings of such Board and may constitute a fresh Board for the purpose.