Section 32 in The Rajasthan Civil Services (Service Matter Appellate Tribunal) Rules, 1976
32. Arguments.
- The parties may, either personally or through their authorised representatives or advocates submit orally or in writing or in both their arguments before the Bench. The appellant shall not, except by leave of the Bench, urge or be heard in support of any ground not setforth in the memorandum of appeal.
