Section 11 in The Rajasthan State and Subordinate Service (Direct Recruitment by Combined Competitive Examination) Rules, 1962
11. Admission to the examination.
(1)The number of chances which a candidate, except in the case of candidates belonging to the Scheduled Castes or Scheduled Tribes, appearing at any of these examinations can avail of shall be restricted to [four] [Substituted for the word 'three' by F. 7(4)DOP/A-II/83, 31-7-91.], excluding the chances which he has already availed of at examinations or selection held before the promulgation of these Rules, for direct recruitment to posts specified in Schedule I or Schedule II, as the case may be.[Provided that a candidate who has already availed four chances before the change in syllabus and scheme of the examination vide notification No. F. 5(1)DOP/A-II/92 dated 3rd February, 1993 and who is otherwise eligible shall be permitted one more chance at any of the examinations to be held after the above mentioned notification.] [Added by F. 5(9)DOP/A-II/91, 15-5-93.](2)The eligibility, including factors relating to nationality and training of a candidate for admission to the examination for appointment to a particular post in a service shall be considered in accordance with the provisions contained in the rules in that behalf relating to that particular service.[(2-A) (1) The applications which are found to be incomplete and have not been filled in accordance with the instructions issued by the Commission shall be rejected by them at the initial stage. The Commission shall permit rest of those candidates to appear in the examination provisionally to whom they consider it proper to grant the certificate of admission. No candidate shall be admitted to an examination unless he holds a certificate of admission to that examination granted by the Commission. Before appearing at the examination, it should be ensured by the candidate himself/herself that he/she fulfills the condition in regard to age, educational qualifications, experience, number of chances, if any, etc. as provided in the Rules. Being allowed to take the examination shall not entitle the candidate to presumption of eligibility. The Commission shall scrutinise later on the applications of such candidates only as qualify in the written examination and shall call only the eligible candidates to viva voce, if any.(2)The decision of the Commission as to the admission of a candidate to an examination, eligibility and consequent admission to viva voce, if any, shall be final.](3)Notwithstanding anything contained about the calculation of age in any rule governing direct recruitment through the agency of the Commission to the posts in the State Services and in the Subordinate Services mentioned in Schedule I and Schedule II respectively, the age shall be calculated as on the first day of January next following the last date fixed for receipt of applications.(4)The decision of the Commission as to the eligibility or otherwise of a candidate for admission to any of these examinations shall be final and no candidate shall be admitted to the examination unless he holds a certificate of admission from the Commission. Before granting such a certificate, the Commission shall satisfy themselves in each case that the application has been made strictly in accordance with the provisions of these Rules and the instructions issued by the Commission in this behalf:Provided that the Commission may at their discretion allow any bonafide mistake or deficiency made in the filling of the approved form or presentation of the application to be rectified or any certificate or certificates not furnished with the application to be furnished in good time before the commencement of the examination.
