Section 6(4) in The Rajasthan Civil Services (Service Matters Appellate Tribunals) Act, 1976
(4)The Tribunal shall be deemed to be a Civil Court for the purpose of sections 345 and 346 of the Code of Criminal Procedure, 1973 (Central Act 2 of 1974) and the Contempt of Courts Act, 1971 (Central Act 70 of 1971).
