Section 3 in Rajasthan Disciplinary Proceedings (Summoning of Witnesses & Production of Documents) Act, 1959
3. Definitions
- In this Act, unless the subject or context otherwise require.(a)"Departmental inquiry" means an inquiry held against a person under and in accordance with any law or rule made under article 309 or any rule continued under article 313 of the constitution of India; and(b)"inquiring authority" means an officer or authority appointed by the State Government or by an officer or authority subordinate to the State Government to hold a departmental inquiry into the conduct of a person and includes any officer or authority otherwise entitled as such to hold the inquiry.
