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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Rajasthan - Subsection

Section 7(4) in Rajasthan Guaranteed Delivery of Public Service Rules, 2011

(4)The second appellate authority. if it is satisfied that the designated officer or the first appeal officer has failed to discharge the duties assigned to him under this Act. without assigning sufficient and reasonable cause, may recommend disciplinary action against him under the service rules applicable to him