Section 4 in The Rajasthan Civil Services (Service Matters Appellate Tribunals) Act, 1976
4. Duties of the Tribunal.
(1)The Rajasthan Civil Services Appellate Tribunal shall hear an appeal against the order passed by any officer or authority on any service matter or matters affecting a Government servant in his personal capacity.(2)The Tribunal shall have power to confirm, vary or reverse the order against which the appeal is preferred or to remand the matter for fresh decision in accordance with the directions given by it.
