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[Cites 0, Cited by 0] [Section 29C] [Entire Act]

State of Rajasthan - Subsection

Section 29C(a) in Rajasthan High Court Staff Service Rules, 2002

(a)Every person on the staff attached to the High Court shall be entitled to appeal to the Chief Justice against any order passed by the Registrar General which imposes upon him any of the penalties specified in r. 29 or which interprets these rules to his disadvantage and the orders of the Chief Justice passed in appeal shall be final.