Section 25(13) in The Rajasthan Municipal Service Rules, 1963
(13)The Government or the Appointing Authority may order for the review of the proceedings of Committee held earlier on account of some mistake or error apparent on the face of record, or on account of a factual error substantially affecting the decision of the Committee or for any other sufficient reasons e.g. change in seniority, wrong determination of vacancies, judgment/direction of any Court or tribunal or where adverse entries in the Confidential Reports of any individual are expunged or toned down or a punishment inflicted on him is set aside or reduced.
