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State of Rajasthan - Section

Section 18 in Rajasthan General Clauses Act, 1955

18. Power to appoint to include power to suspend, remove or dismiss.

— Where, by any Rajasthan law, a power to make any appointment is conferred then, unless a different intention appears, the authority having for the time being power to make the appointment shall also have power to suspend, remove or dismiss any person appointed by itself or any other authority in exercise of that power.