Section 6 in The Rajasthan Bar Council (First Constitution) Rules, 1961
6. Doubts as to validity of proposals.
(1)The Secretary may submit to the Advocate-General any proposal as to the validity of which he may have any doubt and, subject to the provisions of Rule 26, the decision of the Advocate-General shall be final.(2)In the event of the Advocate-General deciding that the proposal is invalid, the fact shall be notified forthwith to the candidate by the secretary and the candidate may thereupon submit another proposal within the time prescribed by Rule 5.
