Section 22 in Rajasthan Jails Subordinate Service Rules, 1998
22. Form of application.
- The application shall be made in the form approved by the Appointing Authority/Commission as the case may be, and if required obtainable from the office of such officer as the Appointing Authority may lay down or from the Secretary to the Commission on payment of such fee, if any, as the Appointing Authority/Commission, as the case may be, may from time to time, fix.
