Section 18 in The Rajasthan Civil Services (Departmental Examinations) Rules, 1959
18. Exemptions from Examinations.
- [(1) Government employees who have attained the age of 45 years on the date of appointment to the service for which the Departmental Examination is to be conducted, are exempted from appearing at the departmental examinations.] [Substituted by No. F. 5(5) DOP/A-II/78, 13-1-93.](2)Government employees who have already passed a Departmental Examination held by the Government of India or any other State Government or by the appointing authority in Rajasthan may be exempted by the appointing authority from appearing at all or some of the subjects at the Departmental Examinations provided such an examination is held by the Government to be equivalent to the Departmental Examinations prescribed under these rules.(3)The Registrar may exempt persons holding specified qualifications from appearing at some specified papers.(Example- Law Graduates may be exempted from Departmental Examinations in Criminal & Civil Law.)(4)An employee who has passed an Examination prescribed for higher service while holding appointment in a lower service in accordance with item (iii) of Rule 8 will be exempted from appearing again for the same paper.Note.- Except those whose cases are covered under sub-rule (1) of this rule all other claiming exemption under sub-rules (2), (3) and (4) of this rule should apply to the appointing authority for exemption.(5)Government employees, who passed the High School or equivalent Examination in Hindi, shall be exempted from appearing in the Hindi paper of the Departmental Examination.
