Section 36 in The Rajasthan Civil Services (Service Matter Appellate Tribunal) Rules, 1976
36. Procedure regarding matters not covered by rules.
- The Tribunal shall follow such procedure as it may think fit on the matters not provided by and not inconsistent with the Act or rules.Form No. 1(See rule 11)Memorandum of appealAppeal No..............................of.........................Before the Rajasthan Civil Services Appellate Tribunal, Rajasthan, Jaipur.Appeal under the Rajasthan Civil Services (Service matters Appellate Tribunal) Act, 1976.
