Section 8(4) in The Rajasthan Home Guards Act, 1963
(4)Any member of the Home Guards aggrieved by an order of the Commandant may appeal against such order to the Commandant General and any such member aggrieved by an order of the Commandant General may appeal against such order to the State Government, within thirty days of the date on which he was served with notice of such order. The commandant General or the State Government, as the case may be, may pass such order as he or it thinks fit.
