Section 22A(1) in Rajasthan Rent Control Act, 2001
(1)The State Government may appoint, by notification in the Official Gazette, officers of the Rajasthan Administrative Service not below the rank of a Sub-Divisional Officer as the Rent Authority for the jurisdictional area of every Rent Tribunal to perform functions and exercise powers in the matters specified under See. 22-B, 22-D, 22-E, 22-G, 23 and 24 of this Act.
