Section 7(4) in The Rajasthan Civil Services (Departmental Examinations) Rules, 1959
(4)The examination shall be held at least once a year on such dates as may be determined by the Registrar and notified in the Rajasthan Rajpatra at least 2 months before the commencement of the examinations:Provided that the Government may, at its discretion, hold an examination at a shorter notice if the necessity so demands:Provided further, that if the period of notice is less than one month, the consent of the examinees in writing should be obtained.
