Section 20 in Rajasthan Police Subordinate Service Rules, 1989
20. Admission to the examination.
(1)The applications which are found to be incomplete and have not been filled in accordance with the instructions issued by the Commission/Recruitment Board shall be rejected by them at the initial stage. The Commission/Recruitment Board shall permit rest of those candidates to appear in the examination provisionally to whom they consider it proper to grant the certificate of admission. No candidate shall be admitted to an examination unless he holds a certificate of admission to that examination granted by the Commission/Recruitment Board. Before appearing at the examination, it should be ensured by the candidate himself/herself that he/she fulfills the condition in regard to age, educational qualification, experience, number of chances, if any, etc. as provided in the rules. Being allowed to take the examination shall not entitle the candidate to presumption of eligibility. The Commission/Recruitment Board shall scrutinise later on the applications of such candidates only as qualify in the written examination and shall call only the eligible candidates to viva voce, if any.(2)The decision of the Commission/Recruitment Board as to the admission of a candidate to an examination, eligibility and consequent admission to viva voce if any, shall be final.
