Section 10(3) in The Rajasthan State and Subordinate Service (Direct Recruitment by Combined Competitive Examination) Rules, 1962
(3)[ No claim for the refund of the examination fee shall be entertained nor the fee shall be held in reserve for any other examination except when the advertisement is cancelled by the Commission because of withdrawal of requisition by the Requisitioning Authority or for any other reasons in which case the amount shall be refunded:Provided that no claim for the refund of fee shall be entertained after a period of one month from the date of issue of the letter of refund by the Commission to the candidate.] [Substituted by F. 5(25)DOP/A-II/80, 8-4-93.]Previous position of sub-rule (3):"(3) No claim for the refund of any of these fees shall be entertained nor can any such fees be hold in abeyance for any examination or selection except when a candidate is not admitted to any examination to be conducted by the Commission in which case the amount shall be deducted by Rs. 5/- before a refund is made."
