Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 31] [Entire Act]

State of Rajasthan - Subsection

Section 31(4) in Rajasthan Forest Subordinate Service Rules, 2015

(4)The Committee may take steps to rectify such mistakes as are detected on re-totaling of the marks in pursuance of the provisions of sub-rule (3). If as a result of such rectification, the Committee 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 recommendation of the Committee made under sub-rule (2) above shall stand pro tanto modified.