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] [Entire Act]

State of Rajasthan - Section

Section 13A in The Rajasthan Civil Services (Departmental Examinations) Rules, 1959

13A. Rechecking of the answer books.

(a)Any candidate who has appeared at an examination conducted by the Registrar may apply to him for the scrutiny of his marks and the rechecking of his result. Such applications must be made so as to reach the Registrar within one month from the date of the declaration of the results by the Registrar.
(b)All such applications must be accompanied by a fee of Rs. 10/-.
(c)A candidate shall not be entitled to a refund of the fee unless his result is affected by the scrutiny.
(d)The result declared after the scrutiny shall be final and communicated to the candidate and the names of those candidates whose results are affected shall be published in the Rajasthan Rajpatra.