Section 16 in The Rajasthan State and Subordinate Service (Direct Recruitment by Combined Competitive Examination) Rules, 1962
16. [Retotalling of marks. [Substituted by F. 7(5)DOP/A-II/81, 20-1-93.]
(1)The Commission may order retotalling 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 retotalling of the marks in pursuance of the provisions of sub-rule (1).]Previous position of rule 16 :"16. Rechecking of the marks.- (1) The Commission may order arithmetical scrutiny and retotalling of marks obtained by a candidate on payment of a fee of Rs. 10/- per paper for posts mentioned in schedule I and in schedule II within 20 days from the date of issue of the marks sheet to the candidate.(2)The Commission may take steps to rectify such mistakes as are detected on scrutiny, rechecking and re-totalling of the marks in pursuance of the provisions of sub-rule (1)."(3)If as a result of such rectification the Commission 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 reposted to the Government and to that extent the recommendation of the Commission made under rule 15 shall stand protanto modified."
