Section 20 in The Rajasthan Subordinate Co-Operative Service (Class II) Rules, 1955
20. Admission to the examination.
(1)No candidate shall be admitted to the examination unless he holds a certificate of admission granted by the Commission. Before granting such certificate the Commission shall satisfy themselves in each case that the application has been made strictly in accordance with the provisions of these Rules:Provided that the Commission may at their discretion allow any bonafide mistake made in the filling of the prescribed form or presentation of the application to be furnished in good time before the commencement of the examination.(2)The decision of the Commission as to the eligibility or otherwise of a candidate for admission to the examination shall be final.
