Section 29C in Rajasthan High Court Staff Service Rules, 2002
29C. Appeals.
(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.(b)An appeal against an order passed by the Chief Justice in the first instance imposing in such person any of the penalties specified in the r. 29 or interpreting these rules to the disadvantage of any such person shall lie to a Committee of three Judges to be constituted by the Chief Justice.
