Section 7 in Jammu and Kashmir Combined Competitive Examination Rules, 2018
7. Number of attempts.
- Every candidate appearing in the examination who is otherwise eligible, shall be permitted six attempts at the examination :Provided that this restriction on the number of attempts will not apply in the case of Scheduled Castes and Scheduled Tribes candidates who are otherwise eligible :Provided further that the number of attempts permissible to candidates belonging to RBA, Social Castes & ALC, who are otherwise eligible, shall be nine. The relaxation will be available to the candidates who are eligible to avail of reservation applicable to such candidates :Provided further that a physically challenged candidate will get as many attempts as are available to other non-physically challenged candidates of his or her community, subject to the condition that a physically challenged candidate belonging to the General Category shall be eligible for nine attempts. The relaxation will be available to the physically challenged candidates who are eligible to avail of reservation applicable to such candidates.Note : - (I) An attempt at a Preliminary Examination shall be deemed to be an attempt at the Combined Competitive Examination.(II)If a candidate actually appears in any one paper in the Preliminary Examination, he/she shall be deemed to have made an attempt at the Examination.(III)Notwithstanding the disqualification/cancellation of candidature, the fact of appearance of the candidate at the examination will count as an attempt.
