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State of Rajasthan - Section

Section 45 in Rajasthan Public Service Commission (Ministerial and Subordinate Services) Rules and Regulations, 1999

45. Procedure for imposing penalties.

- In respect of disciplinary matters the procedure laid down in the Rajasthan Civil Services (Classification Control and Appeal) Rules, 1958 as far as may be, shall be followed before an order imposing any of the penalties specified therein has been passed.