Section 34 in The Rajasthan Public Trust Rules, 1962
34. Manner of holding inquiry under Section 49(2).
If the Assistant Commissioner finds that there is a prima facie case for an enquiry under Section 40, he shall:(a)fix a date for the inquiry and cause a notice to be served on the trustee or any other persons concerned to appear on the date fixed;(b)on the date fixed for such hearing or any subsequent date to which the hearing may be adjourned, allow them an opportunity to represent their case and to adduce evidence and make further inquiry as he may deem necessary; and(c)on completion of the inquiry, record his findings and the reasons thereof, under sub-section(2) of Section 49.
