Section 40(2) in The Rajasthan Municipal Service Rules, 1963
(2)Any person failing to submit the application within the time specified under sub-rule (1) shall not be considered for selection under these rules and all his claims thereto shall be deemed to have lapsed;Provided that the Selection Committee appointed under sub-rule (4) of Rule 41 may also consider the application received after the specified time if it is satisfied about the justification of delay :[Provided further that the State Government may direct the Selection Committee to consider the cases of those employees whose claims for integration have been forfeited by it on account of non-submission of their service particulars in Form No. 1 appended to these Rules, provided they have not opted for any other service.] [Added by Notification No. F. 18(a) Int./DLB/LSG/66/31299 dated 22-6-1966, Published in Rajasthan Gazette, Part IV-C, dated 14-7-1966]
