Section 11(d) in Rajasthan Public Service Commission (Limitation of Functions) Regulations, 1951
(d)[ An order imposing any punishment other than dismissal or removal from service or reduction to lower service grade or post, or to a lower time-scale or to a lower stage in a time-scale or reduction of pension to an amount lower than due under rules or withholding or withdrawing pension or any part of it, whether permanently or for a specified period or recovery from pay or pension of the whole or part of any pecuniary loss caused to the Government by negligence or breach of law, rule or order.] [Substituted for Vide Notification dated 11.08.1972]
