Section 11(1) in The Rajasthan State and Subordinate Service (Direct Recruitment by Combined Competitive Examination) Rules, 1962
(1)The number of chances which a candidate, except in the case of candidates belonging to the Scheduled Castes or Scheduled Tribes, appearing at any of these examinations can avail of shall be restricted to [four] [Substituted for the word 'three' by F. 7(4)DOP/A-II/83, 31-7-91.], excluding the chances which he has already availed of at examinations or selection held before the promulgation of these Rules, for direct recruitment to posts specified in Schedule I or Schedule II, as the case may be.[Provided that a candidate who has already availed four chances before the change in syllabus and scheme of the examination vide notification No. F. 5(1)DOP/A-II/92 dated 3rd February, 1993 and who is otherwise eligible shall be permitted one more chance at any of the examinations to be held after the above mentioned notification.] [Added by F. 5(9)DOP/A-II/91, 15-5-93.]
