Section 2(ii) in Rajasthan Disciplinary Proceedings (Summoning of Witnesses & Production of Documents) Rules, 1960
(ii)In summons and notices the date of appearances/hearing and the date of issue shall be filled up in the office of the [Inquiring Authority] [Notification. No. F. 23(93) Apptts. (A) 58/Group III Dated 21-10-60 (Published in Rajasthan Gazette, Part 4-C, Ordinary, dated 8.12.1960).] and the [Inquiring Authority] [Notification. No. F. 23(93) Apptts. (A) 58/Group III Dated 21-10-60 (Published in Rajasthan Gazette, Part 4-C, Ordinary, dated 8.12.1960).] or his Office Superintendent or P.A. or any other member of the staff to whom such authority may be delegated, shall sign the summon/notice and also put the date of signature.
