Section 36(6) in Rajasthan Jails Subordinate Service Rules, 1998
(6)Disposal of representations and references. - (i) If at any time, a representation or reference relating to qualifying examination or preparation of approved list or promotion cadre course or its examination or any other training course or selection or any other departmental examination conducted under these Rules, is made either by a member of the service or by any Board or by any subordinate office, the orders of the Appointing Authority on it shall be final and ordinarily no further representation or reference on the point so decided upon, shall lie to the Government.(ii)If on receipt of information or on the basis of an enquiry, the Government or the Appointing Authority, is satisfied that the proceedings of a Board have not been conducted in accordance with the provisions of these Rules or Orders and instructions issued in accordance with these Rules or in just and fair manner, it may set aside the proceedings of such Board and may constitute a fresh Board for the purpose.Explanation. - All reference to rule 36 in the Rajasthan Jails Subordinate Service Rules, 1997 shall be construed as reference to sub-rule (1) to (6) of rule 36.
