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[Cites 0, Cited by 0] [Section 32] [Entire Act]

State of Rajasthan - Subsection

Section 32(3) in Rajasthan Muslim Wakf Regulations, 1964

(3)The appointing authority shall be the Disciplinary Authority in respects of all categories of posts and the Board shall be the Appellate Authority in regard to Class I and Class II posts and Chairman shall be Appellate Authority in respect of Class III posts.