Section 19A in The Rajasthan Judicial Service Rules, 1955
19A. [ Re-totalling of marks. [Inserted vide Notification No. F. 20 (4) Apptts. (C) 53 dated 22-11-1955.]
- The Commission may order scrutiny re-checking and re-totaliing of the marks obtained by a candidate on payment of a fee of Rs. 10/- only within [Twenty days] of the announcement of the results but evaluation of the answer paper shall not be re-examined.]
