Section 22(4) in The Rajasthan Civil Services (Departmental Examinations) Rules, 1959
(4)A person appointed on temporary/officiating basis after due selection shall be reverted to the lower post on which he holds lien or discharged from Service if he fails to pass the Departmental Examinations in three chances within 3 years as required under rule 19:Provided that persons who could not get any chance of appearing in the Departmental Examination upto the date of the notification, shall also be allowed three chances:Provided further that the person who have already availed three chances before coming into force of this amendment shall be given one more opportunity to appear in the Departmental Examinations.
