Section 2(b) in Rajasthan Lokayukta Sachivalaya Ministerial Service (Conditions of Service) Rules, 2013
(b)"Appointing Authority" means the Lokayukta or an Up-Lokayukta or any officer subordinate to the Lokayukta or an Up-Lokayukta authorised by the Lokayukta under sub-section (1) of Section 14 of the Act to make appointment.
