Section 8 in The Rajasthan Civil Services (Service Matter Appellate Tribunal) Rules, 1976
8. Procedure for filing memorandum of appeal.
(1)A memorandum of appeal to the Tribunal may be presented by the appellant or his authorised representative or an advocate in person to the Registrar during office hours at the head quarters of the Tribunal or may be sent by the appellant by registered post to the Registrar at the headquarters of the Tribunal.(2)A memorandum of appeal sent by post under sub-rule (1) shall be deemed to have been presented to the Registrar on the date of its receipt in the office of the Tribunal at its head-quarters.
