Section 14(1) in Rajasthan (Regulation of Appointments to Public Services and Rationalisation of Staff) Act, 1999
(1)Any person or authority who contravenes the provisions of this Act shall, apart from the penalties otherwise provided for. on conviction by a competent court having jurisdiction be punishable with imprisonment for a term which shall not be less than six months and which may extend upto two years and also with fine which shall not be less than five thousand rupees but which may extend upto ten thousand rupees.
