Section 22 in The Rajasthan Accounts Service Rules, 1954
22. Examination fee.
(1)A candidate for direct recruitment to a post in the Service must pay to the Commission such fee as are fixed by them.(2)In case, the examination is being held under Rule 18(2), a candidate wishing to be considered for any service or services besides the Service shall pay to the Commission such additional fee or fees as the Commission may require, after consultation with Government, instead of paying the full examination fee in respect of each such service separately.(3)No claim for the refund of the examination fee shall be entertained nor the fee shall be held in reserve for any other examination unless the candidate is not admitted to the examination by the Commission. In the latter case a deduction of Rs. 5/- shall be made before the refund is made.
