Section 20 in The Rajasthan Distilleries Rules, 1977
20. Appointment of agents and other servants.
(1)The appointment of agents and all other servants by the distillers shall be subject to the approval of the District Excise Officer who will have the power to order the removal from service or prohibit the appointment of any person whom he considers undesirable;Provided that no order for the removal from service of person, covered by the definition of the term "workman" as given in section 2(s) of the Industrial Disputes Act, 1947 (Act No. XIV of 1947) shall be passed without prior consultation with the Labour Commissioner, Rajasthan;Provided further that in the event of a difference of opinion between the Labour Commissioner and the District Excise Officer on any particular point relating to the removal of a person from service, the matter shall be referred immediately through the Excise Commissioner to the Government for orders.(2)The order of removal passed by the District Excise Officer or his decision to prohibit employment of any person shall be appealable to the Excise Commissioner, Rajasthan.(3)Whenever any workman is suspected of pilferage of excisable goods and his immediate removal from the distillery is considered necessary to safeguard revenue interest or in the interest of discipline, the contractors may be asked to depute the defaulting workman to some other section, which does not involve his entry into the Distiller pending the receipt of the Labour Commissioner's concurrence for his removal.B-Control of Distilleries
