Section 19 in The Rajasthan Civil Services (Service Matter Appellate Tribunal) Rules, 1976
19. Summoning of Respondent and production of record.
- On the admission of an appeal, the bench shall order the-(i)issue of summons in Form No. 2 to the respondents considered as necessary parties by the Bench.Explanation. - In case any order passed by the Government has been challenged, the summons shall be issued to the Secretary to the Government in the Department concerned. In case the order challenged has been passed by any officer of any Department, the summons shall be issued to such an officer, and also to the Head of the Department concerned;(ii)Production within the period laid down by the Bench, of the record considered necessary by the Bench for the hearing and disposal of the appeal.
