Section 25 in Rajasthan Public Service Commission (Ministerial and Subordinate Services) Rules and Regulations, 1999
25. Admission to the Examination.
(1)The applications which are found to be incomplete and have not been filled in accordance with the instructions issued by the Commission shall be rejected by them at the initial stage. The Commission shall permit rest of those candidates to appear in the examination provisionally to whom they consider it proper to grant the certificate of admission. No candidate shall be admitted to an examination unless he holds a certificate of admission to that examination granted by the Commission. Before appearing at the examination, it should be ensured by the candidate himself/herself that he/she fulfils the condition in regard to age, educational qualifications, experience, number of chances, if any, etc. as provided in the Rules and Regulations. Being allowed to take the examination shall not entitle the candidate to presumption or eligibility. The Commission shall scrutinize later on the applications of such candidates only as qualify in the written examination and shall call only the eligible candidates to viva-voce, if any.(2)The decision of the Commission as to the admission of a candidate to an examination, eligibility and consequent admission to viva-voce, if any, shall be final.
