Section 21(2) in The Rajasthan State Pollution Control Board Employees Service Rules and Regulations, 1993
(2)No claim for the refund of the application fee shall be entertained nor the fee shall be held in reserve for any other application except when the advertisement is cancelled by the Board/Appointing Authority because of withdrawal of requisition by the Board/Appointing Authority or for any other reason in which case the amount shall be refunded provided that on 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 Board/Authority to the candidate.
