Section 46 in The Rajasthan Financial Corporation (Staff) Regulations, 1958
46. Joint petitions.
- The provisions of Regulations 40 to 45 shall also apply to the extent they are relevant to petitions which concern more than one employee and are preferred jointly by a class or group of employees or by an association or union of employees recognised by the Corporation. A joint petition shall not be entertained, if -(a)it relates to a subject on which the Managing Director is authorised to pass order, and no application for redress has been made to him.(b)it relates to a matter regarding the redress of which a specific procedure has been prescribed under any rule or instruction issued by the Corporation, or(c)it relates to an individual and is not submitted by him.
