Section 20(4) in Rajasthan (Regulation of Appointments to Public Services and Rationalisation of Staff) Act, 1999
(4)with reference to Sub-Section (2) of Section 14, for purposes of filing complaint in competent court, the following shall be competent authority, namely:-(i)in case of offence committed by an officer/official of any Government Department, the concerned Head of Department:(ii)in case of offence committed by the Head of Department, the Dy. Secretary to Government of the concerned Administrative Department:(iii)in case of offence committed by officer/official posted in Government Secretariat, the concerned Dy. Secretary to Government Department of Personnel:(iv)in case of offence committed by an officer/official (other than the Chairman/Managing Director or the Chief Executive Head) of a local authority, a Government company or undertaking wholly owned or controlled by the State Government, a body established under any law made by the Legislature of the State whether incorporated or not including University and other bodies established by the State Government or a society registered under any law relating to the registration of societies for the time being in force and receiving funds from the State Government either fully or partly for its maintenance, or any educational institution whether registered or not but receiving aid from the State Government. the Chief Executive of the concerned body:(v)in case of offence committed by any officer of the government who is appointed as the Chairman/Managing Director or the Chief Executive Head as the case may be, of a local authority, a Government Company of undertaking wholly owned or controlled by the State Government, a body established under any law made by the Legislature of the State whether incorporated or not, including University and other bodies established by the State Government or a society registered under any law relating to the registration of societies for the time being in force and receiving funds from the State Government either fully or partly for its maintenance, or any educational institution whether registered or not but receiving aid from the State Government, the Secretary to the Government of concerned administrative Department:(vi)notwithstanding anything contained in clause (i), (ii), (iii), (iv) and (v), in case of offence committed by an IAS/IPS/IFS Officer, the Secretary to Government Department of Personnel:(vii)for elected or nominated members/chairperson etc. of local authorities. Government Companies etc. or any institution receiving aid from the Government, the Dy. Secretary to Government of concerned Administrative Department:The competent authorities as mentioned above, shall file complaint before the Court with the previous sanction of the State Government.
