Section 12(3) in Rajasthan Civil Services (Conduct) Rules, 1971
(3)Nothing in this rule shall apply to -(a)evidence given at an inquiry before an authority appointed by Government, Parliament or the State Legislature; [***] [Deleted 'or' by Notification No. G.S.R. 102, dated 3.3.2008.](b)evidence given any judicial enquiry; [or] [Added by Notification No. G.S.R. 102, dated 3.3.2008.](c)evidence given at an departmental inquiry ordered by authority subordinate to the Government.
