Section 39 in The Rajasthan Financial Corporation (Staff) Regulations, 1958
39. Appellate authorities.
(1)An appeal shall lie.-(a)against any orders passed by the Secretary [or any other officer] [Inserted by Amendment Notification dated 15-11-1961, Rajasthan Gazette, Part IV-C, dated 14-12-1961.] in exercise of the powers conferred on him by, or under, these Regulations to the Managing Director, and(b)against the orders of the Managing Director, to the Board.(2)An application for revision or review of an original order passed by the Board shall be submitted to the Board.
