Section 53(4) in Rajasthan Civil Services (Pension) Rules, 1996

[Cites 0, Cited by 0] [Section 53] [Entire Act]

(4)In such a case, the compulsorily retired employee may represent against the order of compulsory retirement within a period of 30 days to :-

1	the H.E. the Governor	: For employees of State Services
2	the Committee of Secretary, Department ofPersonnel and one other Secretary to Government to be nominatedby Chief Secretary in each case.	: For employees other than State Services

Provided that before deciding the representation, comments of the appointing authority shall be obtained.

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