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State of Rajasthan - Section

Section 4D in Rajasthan Civil Services (Conduct) Rules, 1971

4D. [ Suppression of material information. [Inserted by Notification No. G.S.R. 102, dated 3.3.2008.]

- Every Government servant shall report the material information to his controlling authority about him with regard to lodging of First Information Report (F.I.R.), detention/arrest by police or other authority or any conviction by any Court of law.