Section 3 in Rajasthan Lokayukta Sachivalaya Ministerial Service (Conditions of Service) Rules, 2013
3. Interpretation.
- Unless the context otherwise requires, the Rajasthan General Clauses Act, 1955 (Act No. 8 of 1955) shall apply for the interpretation of these rules as it applies for interpretation of a Rajasthan Act.Part-II Cadre
