Section 7 in The Rajasthan Civil Services (Departmental Examinations) Rules, 1959
7. Conduct of Examinations.
(1)The Government shall appoint Registrar for various Services for the conduct of the Departmental Examination under the provisions of these rules.(2)The Registrar shall arrange to hold the Departmental Examinations and make all arrangements and organise the conduct of Departmental Examinations for various services in accordance with the Syllabus prescribed by the Government.(3)The Registrar shall be assisted by such staff as may be considered necessary.(4)The examination shall be held at least once a year on such dates as may be determined by the Registrar and notified in the Rajasthan Rajpatra at least 2 months before the commencement of the examinations:Provided that the Government may, at its discretion, hold an examination at a shorter notice if the necessity so demands:Provided further, that if the period of notice is less than one month, the consent of the examinees in writing should be obtained.(5)The examinations may be held at such place or places as may be decided by the Registrar.
