Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Rajasthan - Section

Section 29 in Rajasthan Petroleum State and Subordinate Service Rules, 2012

29. Committee.

- The constitution of Committee shall be as under:
(A)For post(s) falling within the purview of the Commission-
(i) Chairman of the Commission or a Member thereofnominated by him Chairman
(ii) Secretary to the Government in the Department ofMines & Petroleum. Member
(iii) Secretary to the Government in the Department ofPersonnel or his nominee not belowthe rank of Deputy Secretaryto the Government in the Department of Personnel. Member
(iv) Director, Petroleum Member- Secretary
(B)For post (s) falling out-side the purview of the Commission
(i) Director, Petroleum Chairman
(ii) Deputy Secretary to the Government in theDepartment of Personnel. Member
(iii) Deputy Secretary to the Government in theDepartment of Mines & Petroleum. Member-Secretary
Provided that in case any Member or Member-Secretary as the case may be constituting the Committee has not been appointed to the post concerned, the officer holding charge of the post for the time being shall be the Member or Member Secretary, as the case may be, of the Committee.