Section 10 in Rajasthan (Regulation of Appointments to Public Services and Rationalisation of Staff) Act, 1999
10. Power to give directions.
- For the purpose of enforcing the Provisions of this Act. it shall be competent for the State Government, the Director of Treasuries and Accounts, the Director of Inspection, the Director of Local Fund Audit Department, the concerned Chief Account Officer. Financial Advisor/Senior Accounts Officer etc. or Head of the Department of the government, or local authority to issue such directions as may be deemed fit to their subordinates and the subordinates shall comply with such directions and where any subordinate functionary is guilty of non-compliance with such directions, it shall be deemed that such functionary is guilty of misconduct and shall be liable to be proceeded against under the disciplinary rules applicable to him.
