Section 13 in Jamadar, Class-III, Prohibition and Excise (Competitive Examination) Rules, 2013
13. Preparation of Select List and Waiting List.
(1)The Board shall prepare the Select List to the extent of the number of vacancies advertised for, of the successful candidates in order of merit on the basis of aggregate marks finally awarded to each candidate in the Main Examination and in that order, the Board shall forward the same with its recommendation to the State Government.(2)The Board shall also prepare a Waiting List showing the names of qualified candidates as far as feasible for about twenty-five per cent, of the total number of candidates recommended by the Board under sub-rule (1) for recommending further candidates to the Government on demand.(3)The result of the examination shall be divided into two parts as follows, namely:-Part -I: Select List - Names of successful candidates.Part - II: Waiting List - Names of candidates to be kept on the waiting list.(4)The Board shall submit a copy of the result to the Government for publication in the Official Gazette.(5)The Board shall communicate the result to the successful candidates individually in the manner as may be decided by it.
