Section 299 in Rajasthan Panchayati Raj Rules, 1996
299. Penalties.
(1)All or any of the prescribed punishment on Class IV employees and minor penalties on all persons holding appointments to posts encacdred in the service constituted under Section 89 of the Act may be imposed by Vikas Adhikari/Chief Executive Officer as provided in Sub-Section (2) of Section 91 of the Act.(2)Major penalties shall be imposed only by District Establishment Committee as provided in Sub-Section (3) Section 91.(3)Provisions contained in Rule 14 of the Rajasthan Civil Services (Classification, Control and Appeal) Rules, 1958 shall apply mutatis mutandis in this respect.
