Section 28(1) in Rajasthan Forest Subordinate Service Rules, 2015
(1)The applications which are found to be incomplete and have not been filled in accordance with the instructions issued by the Commission or officer authorised by the Principal Chief Conservator of Forests, as the case may be, shall be rejected by the Commission or officer authorised by the Principal Chief Conservator of Forests, as the case may be, at the initial stage. The Commission or officer authorised by the Principal Chief Conservator of Forests, as the case may be, shall permit the rest of those candidates to appear in the examination provisionally to whom they consider proper to grant the certificate of admission. No candidate shall be admitted to an examination unless he/she holds a certificate of admission to that examination, granted by the Commission or officer authorised by the Principal Chief Conservator of Forests, as the case may be. Before appearing at the examination, it should be ensured by the candidate himself/herself that he/she fulfils the conditions in regard to age, educational qualifications, experience etc., as provided in these rules. Being allowed to take the examination shall not entitle the candidate to presumption of eligibility. The Commission or officer authorised by the Principal Chief Conservator of Forests, as the case may be, shall later on scrutinize the applications of such candidates only as qualify in the written examination and issue a certificate of admission to viva-voce or further test/examination, as the case may be, to those who are found eligible.
