Section 9(2) in The Rajasthan Civil Services (Departmental Examinations) Rules, 1959
(2)A Government servant who fails to intimate his intention to appear at the examination in the manner prescribed by this rule is liable to be excluded from that examination. Similarly should an officer omit to include any subject of examination in the list of subjects intimated in his application he may be precluded from appearing at the examination in that subject, even though he may subsequently desire to be examined in it.
