Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 20(4)] [Section 20] [Entire Act]

State of Rajasthan - Subsection

Section 20(4)(ii) in Rajasthan (Regulation of Appointments to Public Services and Rationalisation of Staff) Act, 1999

(ii)in case of offence committed by the Head of Department, the Dy. Secretary to Government of the concerned Administrative Department: