Section 10 in The Rajasthan State and Subordinate Service (Direct Recruitment by Combined Competitive Examination) Rules, 1962
10. Form of application and examination fee.
(1)The application shall be made in the form approved by the Commission and obtainable from the Secretary to the Commission on payment of such fee, if any, as the Commission may, from time to time, fix:Provided that the persons repatriated from Burma and Ceylon on or after 1-3-1963 and from East African Countries of Kenya, Tanganyika, Uganda and Zanzibar shall be exempted from payment of cost of application form prescribed by the Commission or the Appointing Authority, as the case may be, subject to the condition that the Commission or the Appointing Authority, as the case may be, is satisfied that such persons are not in a position to pay such fee:Provided further that the persons repatriated from Burma and Ceylon on or after 1-3-1963 and from East African countries of Kenya, Tanganyika, Uganda and Zanzibar shall be exempted from payment of Application fee or "Examination Fee" as the case may be, as prescribed by the Commission or the Appointing Authority, as the case may be, subject to the condition that the Commission or the Appointing Authority, as the case may be, is satisfied that such persons are not in a position to pay such fee.(2)A candidate for direct recruitment to the posts in the State or subordinate Services, specified in Schedule I or II, as the case may be, shall pay an examination fee fixed by the Commission, from time to time, in such manner as may be indicated by them.(3)[ No claim for the refund of the examination fee shall be entertained nor the fee shall be held in reserve for any other examination except when the advertisement is cancelled by the Commission because of withdrawal of requisition by the Requisitioning Authority or for any other reasons in which case the amount shall be refunded:Provided that no 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 Commission to the candidate.] [Substituted by F. 5(25)DOP/A-II/80, 8-4-93.]Previous position of sub-rule (3):"(3) No claim for the refund of any of these fees shall be entertained nor can any such fees be hold in abeyance for any examination or selection except when a candidate is not admitted to any examination to be conducted by the Commission in which case the amount shall be deducted by Rs. 5/- before a refund is made."(4)Any person may apply to be admitted as a candidate for appointment to posts in any one or more of the services mentioned in the notice for which he is eligible. He shall state in the application the posts to the various services he wishes to complete for and the order of his preference for such posts in such case only one application and one payment of the fees shall be sufficient. [No request for alteration in the preference indicated by a candidate in respect of services for which he/she is competing or in respect of the cadres to which he/she would like to be considered for allotment would be considered unless the request for such alternation or new insertion, if any, is received in the office of the Commission within 30 days of the date of declaration of the result of the written examination. No communication either from the Commission or from the Government would be sent to the candidates asking them to indicate their revised preferences, if any, for the various cadres/services after, they have submitted their application.] [Substituted by F. 7(4)DOP/A-II/83, 29-10-84.]
