Section 31 in Rajasthan Jails Subordinate Service Rules, 1998
31. Retotalling of marks.
(1)The Commission may order Retotalling of the marks obtained by a candidate during such period as may be decided by the Commission in their discretion on payment of such fee as may be fixed by the Commission from time to time but evaluation of the answer paper shall not be re- examined.(2)The Commission may take steps to rectify such mistakes as are detected on Retotalling of the marks in pursuance of the provisions of sub-rule (1).(3)If as a result of such rectification the Commission discovers that the candidate becomes eligible for selection such fact shall be immediately and in any case not later than 40 days from the announcement of the result, reported to the Government and to that extent the recommendations of the Commission made under rule 30 shall stand protanto modified.
