Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Rajasthan - Subsection

Section 8(5) in Rajasthan Lokayukta Sachivalaya Ministerial Service (Conditions of Service) Rules, 2013

(5)All other conditions of service of an employee appointed under this rule shall be such as are applicable to him in his parent cadre except that his disciplinary authority during his tenure under these rules shall be Deputy Secretary to the Lokayukta or such other officer subordinate to the Lokayukta as may be specified by him.