Section 36(3) in The Rajasthan Municipal (Subordinate and Ministerial Service) Rules, 1963
(3)[ Rajasthan &Civil Services (Classification Control and Appeal) Rules, 1958 as amended from time to time mutatis mutandis: provided that the disciplinary authority for the purpose of rule 15 of the said rules in case of member of the service to inflict upon him minor penalties provided in rule 14 read with rule 17 thereof shall be the Executive Officer subject to a right of an appeal as provided under section 310 of the Act] [Substituted by Dated 13-9-1983, Published in Rajasthan Rajpatra (Extraordinary), Part 4-C, dated 20-10-1983, Page 121].
