Section 55(2) in Rajasthan Muslim Wakf Regulations, 1964
(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.
