Section 6 in The Rajasthan State Road Transport Services (Development) Rules, 1965
6. Consideration and disposal of objections.
(1)The objections received shall be considered by such officer as is authorised to do so, by or under the rules made by the Governor in pursuance of clause (3) of Article 166 of the Constitution of India.(2)The said officer shall fix the date, time and place of hearing of objections and issue a general notice in the official Gazette asking the objectors and the General Manager to appear before him in person or through a duly authorised agent and the publication of the notice in the official Gazette shall be deemed to be the personal service on the parties.(3)The notice under sub-rule (2) shall be published at least 30 days before the date fixed for hearing.(4)No objector shall be entitled to be heard by the State Government unless the objections are made in accordance with the provisions of these rules.(5)After hearing objections the parties as may appear, the officer shall have a decision whether the scheme should be approved or modified as he may deem proper.
