Section 18(2) in The Rajasthan Civil Services (Departmental Examinations) Rules, 1959
(2)Government employees who have already passed a Departmental Examination held by the Government of India or any other State Government or by the appointing authority in Rajasthan may be exempted by the appointing authority from appearing at all or some of the subjects at the Departmental Examinations provided such an examination is held by the Government to be equivalent to the Departmental Examinations prescribed under these rules.
