Section 2(iv) in Rajasthan Disciplinary Proceedings (Summoning of Witnesses & Production of Documents) Rules, 1960
(iv)In every proceess or order issued or made by an [Inquiring Authority] [Notification. No. F. 23(93) Apptts. (A) 58/Group III Dated 21-10-60 (Published in Rajasthan Gazette, Part 4-C, Ordinary, dated 8.12.1960).] the name of the officer issuing or making it shall be legibly written at the top.
