Section 14 in Rajasthan (Regulation of Appointments to Public Services and Rationalisation of Staff) Act, 1999
14. Offences and punishments.
(1)Any person or authority who contravenes the provisions of this Act shall, apart from the penalties otherwise provided for. on conviction by a competent court having jurisdiction be punishable with imprisonment for a term which shall not be less than six months and which may extend upto two years and also with fine which shall not be less than five thousand rupees but which may extend upto ten thousand rupees.(2)No court shall take cognizance of offence punishable under this section except on a complaint filed by a competent authority with the previous sanction of the State Government.
