Section 20(6) in Rajasthan (Regulation of Appointments to Public Services and Rationalisation of Staff) Act, 1999
(6)with reference to clause (b) of sub-Section (1) of Section 15. the disciplinary authority as defined under disciplinary rules applicable in the public service shall be competent authority for initiating action against any officer or functionary or other authority:Explanation. - For the purpose of this Notification Head of the Department means. Head of the Department as mentioned in Schedule "A" appended to Rajasthan Civil Services (Classification, Control and Appeal) Rules. 1958 and also include an Authority declared as Head of the Department for the purpose of the said rules by an order of the Government.
