Section 4 in The Rajasthan Civil Services (Service Matter Appellate Tribunal) Rules, 1976
4. Constitution of Bench.
- The Chairman, who shall be a member of Indian Administrative Service in Super-time scale of Indian Administrative Service or in his absence, the member to be nominated by him, may, by special or general order, direct the constitution of bench or benches comprising of two or more members.[***] [Deleted 'Provisio' by Notification No. G.S.R. 133, dated 16.12.2015 (w.e.f. 26.6.1976).]
