Section 21(4) in Rajasthan Police Subordinate Service Rules, 1989
(4)[ (a) The Commission or the Recruitment Board, as the case may be, may order retotaling of the marks obtained by a candidate during such period as may be decided by the Commission or the Recruitment Board, as the case may be, in their discretion on payment of such fee as may be fixed by the Commission or the Recruitment Board, as the case may be, from time to time but evaluation of the answer paper shall not be re-examined.(b)The Commission or the Recruitment Board as the case may be, may take steps to rectify such mistakes as are detected on retotalling of the marks in pursuance of the provisions of (a) above.](c)(i)If as a result of such rectification, in case of Sub- Inspector in Sections-I and II and Platoon Commander in Section- IV, 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 announcement of the result, reported to the Recruitment Board and shall stand protanto modified;(ii)If as a result of such rectification, in case of Inspector/Sub-Inspector /Assistant Sub-Inspector in Section-Ill, the Recruitment Board discovers that the candidate becomes eligible for selection, the result announced by the Recruitment Board shall stand protanto modified.
