Section 36(3) in The Rajasthan Municipal Service Rules, 1963
(3)[ Rajasthan Civil Services (Classification, Control and Appeal) Rules, 1958 as amended from time to time mutatis mutandis; provided that the disciplinary authority for the purpose of rule 15 of the said in case of the number of the service to inflict upon him minor penalties provided in rule 14 read with rule 17 thereof shall also be the [Deputy Director (Regional)] [Substituted by Notification No. OE/F. 19(Campaign) DLB/ 83/3921-4180 dated 13-9-1983, Published in Rajasthan Gazette, Part IV-C dated 20-10-1983, page 123] of Local Bodies having jurisdiction subject to a right of an appeal to the Director; and][(3-A) Rajasthan Civil Services (Conduct) Rules, 1971 as amended from time to time.] [Inserted by Notification No. Tax F. 10(1) LSG/56/ 136635/846 dated 7-10-1976, Published in Rajasthan Gazette, Part IV-C dated 28-10-1976]
