Section 3(2)(ii) in Rajasthan Civil Services (Conduct) Rules, 1971

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State of Rajasthan - Subsection

Section 3(2)(ii) in Rajasthan Civil Services (Conduct) Rules, 1971

(ii)No Government servant shall, in the performance of his official duties or in the exercise of powers conferred on him, act otherwise than in his best judgment except when he is acting under such direction, obtain the direction in writing, wherever practicable, and where it is not practicable to obtain the direction in writing, he shall obtain written confirmation of the direction as soon thereafter as possible.

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State of Rajasthan - Subsection

Section 3(2)(ii) in Rajasthan Civil Services (Conduct) Rules, 1971