Section 2(c) in The Rajasthan State Warehousing Corporation (Staff) Regulations, 1974
(c)'Appointing Authority' in relation to any employee means-(i)the authority empowered to make appointments to the category of post of which the employee is for the time being a member or to the grade in which the employee is for the time being included or the post which the employee for the time being holds, or(ii)the authority which appointed the employee to such grade or post, as the case may be or whichever authority is the highest authority, or(iii)where the employee having been a permanent member of any other service or having substantively held any other permanent post, has been in continuous employment of the Corporation and has not been absorbed in the Corporation, the authority which appointed him to that service or to the post;
