Section 33(1) in Rajasthan Police Subordinate Service Rules, 1989
(1)If at any time, a representation or reference relating to qualifying examination or preparation of Approved List or Promotion Cadre Course or its examination or any other training course or selection or any other examination conducted under these Rules, is made either by a member of the service or by any Board or by any Subordinate office, the orders of the Director General-cum- Inspector General of Police on it shall be final and ordinarily no further representations or reference on the point so decided, upon, shall lie to the Government.
