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[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Rajasthan - Subsection

Section 11(4) in The Rajasthan State and Subordinate Service (Direct Recruitment by Combined Competitive Examination) Rules, 1962

(4)The decision of the Commission as to the eligibility or otherwise of a candidate for admission to any of these examinations shall be final and no candidate shall be admitted to the examination unless he holds a certificate of admission from the Commission. Before granting such a certificate, the Commission shall satisfy themselves in each case that the application has been made strictly in accordance with the provisions of these Rules and the instructions issued by the Commission in this behalf:Provided that the Commission may at their discretion allow any bonafide mistake or deficiency made in the filling of the approved form or presentation of the application to be rectified or any certificate or certificates not furnished with the application to be furnished in good time before the commencement of the examination.