Section 29A in Rajasthan High Court Staff Service Rules, 2002
29A. [ Suspension. [Added Rule 29A, 29B, 29C, 29D, 29E vide Notification No. 02/S.R.O./2004 dated 24.7.2004 Published in Rajasthan Gazette Part 1(b) dated 29.7.2004.]
- The Chief Justice or, subject to any special order of the Chief Justice, the Registrar General, may place a person on the staff attached to the High Court, under suspension:-(a)Where a disciplinary proceeding against him is contemplated or is pending; or(b)where a case against him in respect of any criminal offence is under investigation or trial.
