Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 5] [Entire Act] State of Rajasthan - Subsection Section 5(1) in The Rajasthan Civil Services (Service Matters Appellate Tribunals) Act, 1976 (1)Subject to any rules that may be made in this behalf, the Tribunal shall follow such procedure as it may think fit.
