Section 277B(viii) in Rajasthan Panchayati Raj Rules, 1996
(viii)the applications which are found to be incomplete or have not been filled in accordance with the instructions issued by the Rajasthan Subordinate and Ministerial Services Selection Board shall be rejected by them at the initial stage. The Rajasthan Suborbital and Ministerial Services Selection Board 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 the examination unless he holds the certificate of admission to that examination granted by the Rajasthan Subordinate and Ministerial Services Selection Board before appearing at the examination, it should be ensured by the candidate himself/ herself that he/ she fulfills the conditions in regard to age. Educational qualification, experience if any, as provided in the rules. Being allowed to take the examination shall not entitle the candidate to presumption for eligibility. The Rajasthan Subordinate and Ministerial Services Selection Board shall scrutinize later on the application of such candidates only, who qualify in the written examination.
