Section 21(1) in The Rajasthan Accounts Service Rules, 1954
(1)No candidate shall be admitted to the examination unless he holds a certificate of admission granted by the Commission. Before granting such certificate the Commission shall satisfy themselves in each case that the application has been made strictly in accordance with the provisions of these Rules:Provided that the Commission may at their discretion, allow a bonafide mistakes made in the filling of the prescribed form or presentation of the application to be rectified or any certificates furnished with the application to be furnished in good time before the commencement of the examination.
