Section 21(3) in The Rajasthan Subordinate Accounts Service Rules, 1963
(3)[ No claim for the refund of the examination fee shall be entertained nor the fee shall be held in reserve for any other examination except when the advertisement is cancelled by the Commission because of withdrawal of requisition by the Requisitioning Authority or for any other reason in which case the amount shall be refunded:Provided that no claim for the refund of fee shall be entertained after a period of one month from the date of issue of the letter of refund by the Commission to the candidate.] [[Sub-rule (3) Substituted by No. F. 5(25)DOP/A-II/80, 8-4-1993, which was as under:-'(3) No claim for the refund of the examination fee shall be entertained nor the fee shall be held in reserve for any other examination except when a candidate is not admitted to the Examination by the Commission. In the later case, the amount shall be deducted by Rs. 5/-before the refund is made.']]
