Section 20(1) in The Rajasthan Distilleries Rules, 1977
(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.
