Section 13(2) in Rajasthan High Court Staff Service Rules, 2002
(2)No claim for the refund of the examination fees shall be entertained nor the fees shall be held in reserved for any other examination except when the advertisement is cancelled by the Appointing Authority in which case the amount of examination fees shall be refunded.Provided that no claim for the refund of the examination fees shall be entertained after a period of one month from the date of issue of the notice of cancellation of the advertisement.
