Section 14 in Jammu and Kashmir Combined Competitive Examination Rules, 2018
14. Preliminary Examination.
(1)The Preliminary Examination will consist of two papers of objective type (multiple choice questions) and carry a maximum of 400 marks as set out in part (A) of Appendix-I, as per the detailed syllabus in Appendix-II (Part-A). This examination is meant to serve as a screening test only. The marks obtained in the Preliminary Examination shall count only for short-listing of the candidates for the Main examination.(2)Candidates who obtain such minimum qualifying marks in the General Studies Paper-I of Preliminary Examination as may be fixed by the Commission at their discretion and a minimum of 33% marks in General Studies Paper-II of Combined Competitive (Preliminary) Examination shall be admitted to the Main Examination. The Commission will draw a list of candidates to be qualified for Combined Competitive (Main) Examination based on the criterion of minimum qualifying marks of 33% in General Studies Paper-II of Combined Competitive (Preliminary) Examination and total qualifying marks of General Studies Paper-I of Combined Competitive (Preliminary) Examination as may be determined by the Commission. Questions pertaining to the State of J&K may also be asked in Paper I of the Combined Competitive (Preliminary) Examination.(3)There will be negative marking for incorrect answers (as detailed below) for all questions :-(i)There are four alternatives for the answers to every question. For each question for which a wrong answer has been given by the candidate, one-third (0.33) of the marks assigned to that question will be deducted as penalty ;(ii)If a candidate gives more than one answer, it will be treated as a wrong answer even if one of the given answers happen to be correct and there will be same penalty as above for that question ;(iii)If a question is left blank i.e. no answer is given by the candidate, there will be no penalty for that question.(4)The number of candidates to be admitted to the Main Examination shall be, as far as practicable, 1/3rd of the total number of candidates who appeared in the preliminary examination or twenty five times the total number of vacancies to be filled in the various services and posts, whichever is lower :Provided that the Commission will draw a list of candidates qualified for Combined Competitive (Main) Examination based on the total qualifying marks, as may be determined by the Commission, at their discretion :Provided further that only those candidates who are declared by the Commission to have qualified in the Preliminary Examination in the year will be eligible for admission to the Main Examination of that year provided they are otherwise eligible for admission to the Main Examination.
