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[Cites 0, Cited by 0] [Section 7(2)] [Section 7] [Entire Act]

State of Rajasthan - Subsection

Section 7(2)(b) in Rajasthan Civil Services (Pension) Rules, 1996

(b)The departmental proceedings, if not instituted while the Government servant was in service, whether before his retirement, or during his re-employment -
(i)shall not be instituted save with the sanction of the Governor,
(ii)shall not be in respect of any event which took place more than four years before such institution, and
(iii)shall be conducted by such authority and in such place as the Governor may direct and in accordance with the procedure applicable to departmental proceedings in which an order of dismissal from service could be made in relation to the Government servant during his service.