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[Cites 0, Cited by 0] [Section 92] [Entire Act]

State of Rajasthan - Subsection

Section 92(ii) in University of Udaipur Officers (Conditions of Service) Rules, 1976

(ii)The appellate authority, within six months of the orders proposed to be reviewed may at any time either on its own motion or otherwise call for the records of any inquiry' and review an order made under these rules from which an appeal lies but from which no appeal has been preferred or from which no appeal lies and may-