Section 11 in The Rajasthan Civil Services (Service Matter Appellate Tribunal) Rules, 1976
11. Contents of the memorandum of appeal.
- Every memorandum of appeal shall be in the form No. 1 and shall-(i)state the name and address of the appellant.(ii)state the name and address (to the extent known) of the necessary respondents, and(iii)set out concisely and under distinct heads the ground of appeal without any argument or narrative.
