Section 5 in The Rajasthan Civil Services (Service Matter Appellate Tribunal) Rules, 1976
5. Nomination of the members other than the Chairman and the member belonging to the Rajasthan Higher Judicial Service and regulation of his Terms and Conditions of employment.
- The third member shall be an officer serving under the State Government or a retired Government servant and his terms and conditions of employment shall be as may be decided by the Government.
