Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Rajasthan - Section Section 46 in Rajasthan Public Service Commission (Ministerial and Subordinate Services) Rules and Regulations, 1999 46. Disciplinary Authorities. - The disciplinary authority shall be the Secretary and the Appellate Authority shall be the Commission.
