Section 23A in The Rajasthan Subordinate Accounts Service Rules, 1963
23A. [ Retotalling of marks. [[Rule 23-A Substituted by No. F. 7(5)DOP/A-II/81, 20-1-1993, which was as under :-
'23A. Rechecking of the Marks.- (1) The Commission may order scrutiny and re-totalling of the marks obtained by a candidate on payment of fee of Rs. 5/-per paper within 20 days of the announcement of the result.(2)The Commission may take steps to rectify such mistakes as are detected on scrutiny, rechecking and retotalling of the marks in pursuance of the provision of sub-rule (1).']](1)The Commission may order re-totalling 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 re-totalling of the marks in pursuance of the provisions of sub-rule (1).]
