Section 8 in Rajasthan Guaranteed Delivery of Public Service Rules, 2011
8. [ Revision. [Substituted by Act No. 36 of 2013, dated 15.9.2013.]
- Any person aggrieved by an order of the second appellate authority under this Act, may make an application for revision to the Commission within a period of sixty days from the date of that order. The Commission shall dispose of the application in accordance with the prescribed procedure:Provided that the Commission may entertain an application after the expiry of the said period of sixty days, if it is satisfied that the application could not be submitted in time for sufficient reason.]
