Section 15(3) in The Rajasthan Municipalities (Class IV Service) Rules, 1964
(3)[ Rajasthan Civil Services (Classification, Control and Appeal) Rules, 1958 as amended from time to time mutatis mutandis; provided that the disciplinary authority for the purpose of rule 15 of the said rules in case of member of the service to inflict upon him minor penalties provided in rule 14 read with rule 17 thereof shall be the Commissioner or the Executive Officer of a Municipal Council or Board as the case may be subject to a right of appeal as provided under Section 310 of the Act.] [Substituted by Notification No. OE/F. 19 (Campaign) DLB/83/4441-4690 dated 13-9-1983, Published in Rajasthan Gazette, Part IV-C dated 20-10-1983, page No. 124.]
