Section 9 in Rajasthan Tourist Assistance Force Regulations, 2013
9. Discipline.
(1)All TAF personnel, wherever deployed in the State, shall be subject to control of the Deputy Director (TAF) in the matters of discipline and any adverse comment or report from the official superior in the hierarchy of TAF at the Tourist Destination, where the TAF personnel are deployed shall be viewed seriously and make the TAF personnel liable for disciplinary action.(2)In the case of serious breach of discipline, the TAF personnel shall be removed from the Roll as per terms and conditions settled while engaging for work in the case of persons not drawn from Police Department of the State and in case of persons drawn on deputation from Police Department of the State, as per Disciplinary Rules applicable to them.
