Section 28 in Rajasthan Public Service Commission (Ministerial and Subordinate Services) Rules and Regulations, 1999
28. Retotalling of marks.
(1)The commission may order re-totalling of the marks obtained by a candidate during such period as may be decided by the Commission in their discretion on payment of such fee as may be fixed by the Commission, from time to time, but evaluation of the answer paper shall not be re-examined.(2)The Commission may take steps to rectify such mistakes as are detected on retotalling of the marks in pursuance of provisions of sub-rule (1).(3)If as a result of such rectification the Commission discovers that the candidate becomes eligible for selection, such fact shall be immediately and in any case not later than 40 days from the date of issue of the marks sheet, reported to the Appointing Authority and to that extent the recommendation of the Commission made under rule 27 shall stand protanto modified.
