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[Cites 0, Cited by 0] [Section 22] [Entire Act]

State of Rajasthan - Subsection

Section 22(4) in Rajasthan Police Subordinate Service Rules, 1989

(4)
(a)The recruitment Board may order for scrutiny, re- checking, re-totalling of the marks obtained in a subject by a candidate on payment of fee of Rs. 20% within twenty days of the announcement of the result.
(b)The Recruitment Board, may take steps to rectify such mistakes as are detected on scrutiny, re-checking and re-totaling of the marks in pursuance of the provisions of clause (a) above.
(c)If as a result of such rectification, the Recruitment Board discovers that a candidate becomes eligible for selection, the result announced by the Recruitment Board shall stand protanto modified.