Section 33(2) in Rajasthan Police Subordinate Service Rules, 1989
(2)If no receipt of information or on the basis of an enquiry, the Director General-cum-Inspector General of Police is satisfied that the proceedings of a Board have not been conducted in accordance with the provisions of these Rules or orders and instructions issued in accordance with these rules or in just and fair manner, he may set aside the proceedings of such Board and may constitute a fresh Board for that purpose.
