17. [ Interpretation. [Added by Notification No. F.5(8)AH/97, G.S.R. 76, dated 24.12.2010 (Published in Rajasthan Gazette Extraordinary 4(Ga)(I), dated 29.12.2010).]
- If any doubt arises relating to application and interpretation of these rules it shall be referred to the State Government and the interpretation of the State Government whose decision thereon, shall be final.]
