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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Rajasthan - Subsection

Section 12(1) in Rajasthan Civil Services (Conduct) Rules, 1971

(1)Save as provided in sub-rule (3) no Government servant shall, except with the previous sanction of the Appointing Authority, give evidence in connection with any inquiry conducted by any person, committee or authority.