Section 21(4) in The Rajasthan Subordinate Accounts Service Rules, 1963
(4)Notwithstanding anything contained in these Rules the Commission may in exceptional cases or class of cases entertain a claim for the refund of the application fee including the examination fee, if any, after making such deduction as they consider proper in the circumstances of the case: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 application fee or examination fee as the case may be.
