Section 38 in The Rajasthan Judicial Service Rules, 2010
38. [ Scrutiny of applications. [Amended Vide Notification No.F.1DOP/AII/2010,G.S.R.NO.35 dated 10.6.2011.]
- The Committee constituted by the Chief Justice shall scrutinize the applications and shall satisfy itself before granting certificate in each case that the application has been made strictly in accordance with the provisions of these rules and the decision as to the eligibility or otherwise of the candidates for admission to the examination shall be final. No candidate shall be admitted to the examination unless he holds a certificate of admission issued by the person authorized by the Chief Justice.][[39. Syllabus. [Amended Vide Notification No.F.1DOP/AII/2010,G.S.R.NO.35 dated 10.6.2011.]- Syllabus for the competitive examination shall be as specified by the Recruiting Authority from time to time. The scheme of the examination shall be as prescribed in Schedule- VII.]]
