Section 471(c) in Rules of the High Court of Judicature for Rajasthan, 1952
(c)In the event of a proposal being held to be invalid, the fact shall be notified forthwith to the candidate by the Registrar and the candidate may thereupon submit another proposal within the period fixed under rule 469(a), but in default of the candidate being so notified, he shall not be entitled to submit another proposal after the time prescribed by rule 469(a).
