Section 27(12) in The Rajasthan State Pollution Control Board Employees Service Rules and Regulations, 1993
(12)Government shall consider the lists prepared the Committee along with relevant documents received from the Appointing Authority and unless any change is considered necessary, shall approve the lists. In case the Government consider it necessary to make any change in the lists received from the Appointing Authority it shall inform the Appointing Authority of the change proposed by it. After taking into account the comments of the Government, if any the Appointing Authority may approve the lists finally with such modifications, as may in its opinion, be just and proper.
