Section 23 in Rajasthan Petroleum State and Subordinate Service Rules, 2012
23. Form of application.
- The application shall be made in the form approved by the Commission or the Appointing Authority, as the case may be, and obtainable from the Secretary to the Commission or from the office of the Appointing Authority, as. the case may be, on payment of such fee, as may be fixed by them/it.
