Section 16 in The Rajasthan Civil Services (Departmental Examinations) Rules, 1959
16. Permission to leave Examination Room.
- No Examinee will be permitted to leave the examination room before handing over his answer paper except in the company of an Invigilator who will ensure that during his absence from the examination room the examinee has no opportunity of obtaining any information relating to the question paper. On no account whatever will an examinee be permitted to alter or add to his answer when he has once surrendered his answer book to the Invigilator.
