Section 32(1) in The Rajasthan Judicial Service Rules, 1955
(1)Nothing in these rules shall be construed to limit or abridge the power of the Rajpramukh to deal, in consultation with the Court, with the case of any person governed by these rules in such a manner as may appear to him to be just and equitable:Provided that, where any of the foregoing rules is applicable to the case any person, the case shall not be dealt within a manner less favourable to him than that provided by that rule.
