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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Rajasthan - Subsection

Section 3(b) in Rajasthan Disciplinary Proceedings (Summoning of Witnesses & Production of Documents) Act, 1959

(b)"inquiring authority" means an officer or authority appointed by the State Government or by an officer or authority subordinate to the State Government to hold a departmental inquiry into the conduct of a person and includes any officer or authority otherwise entitled as such to hold the inquiry.