Section 20(3) in Rajasthan (Regulation of Appointments to Public Services and Rationalisation of Staff) Act, 1999
(3)with reference to Section 6, the Principal Secretary/Secretary, Finance Department. Government of Rajasthan shall be the competent authority for according approval for revision of pay, allowances, perquisites, honorarium, compensatory allowances etc. in respect of any employees or elected or nominated member, chairperson or any office bearer etc. of the establishments or offices mentioned under Section 3 of the Act:
