Section 55 in Rajasthan Muslim Wakf Regulations, 1964
55. Appeals.
(1)An employee may appeal to the Appellate Authority from an order of any subordinate authority imposing any of the penalties mentioned in regulation 51.(2)An appeal shall also lie against-(a)an order of supervision,(b)an order reverting to a lower service, class or post, an employee officiating in a higher service, class or post otherwise than as a penalty,(c)an order determining the pay and allowance for the period of suspension to be paid to an employee on his re-instatement or determining whether or not such period shall be treated as a period on duty for any purpose.
