Section 27A(4) in The Rajasthan Agricultural Produce Markets Rules, 1963
(4)[ All cases pending before the Director before the notification No. F.10(191) Agriculture/Group 11/74 dated 4th July, 1975, whether partly heard or are to be heard by the Director, shall be heard and decided by the Secretary of the Board in accordance with sub-rule (1) and (2)] [Inserted by Notification No. F. 10(191)/Agriculture/Group II/74, dated 27.1.1976-Rajasthan Gazette, Part IV-C, dated 5.2.1976, page 854-78, dated 27.1.1976 and renumbered by Notification No. F. 10(19)/Agriculture/II-B/78/ii, dated 21.1.1992-Rajasthan Gazette, Extraordinary, Part IV-C, dated 23.1.1992, page 363, dated 21.1.1992 [in Hindi].].
