Section 7 in Bihar Police Driver Cadre Rules, 2017
7. Preparation of merit list.
(1)Reservation category-wise merit list of successful candidates in all tests will be prepared according to vacancies on the basis of marks obtained in efficiency test of motor driving.(2)In case of holding the Combined Competitive Examination separate merit list of successful candidates for the posts will be prepared on the basis of preference indicated by the candidates.(3)If two or more than two candidates secure equal marks in the efficiency test relating to motor driving, their places in the merit list shall be determined on the basis of their date of birth. This is to say that candidate senior in age shall remain above in order of merit. In case of similar date of birth of two or more than two candidates, their Place shall be determined on the basis of their educational qualifications. It means the candidate having higher educational qualifications, shall remain above in order of merit. After that also, if more than one candidate are on same footage their inter-se ranks shall be determined on the basis of marks obtained in the qualifying examination. It means candidates having more marks will remain above in merit order. After that if the seniority of candidates is not determined even after above provisions it will be determined on the basis of English alphabet of their names as mentioned in their certificate of Tenth Board.(4)The minimum qualifying marks for the candidates of Scheduled Castes and Scheduled Tribes shall be 33.5%, for the candidates of Backward class and Extremely Backward class 35% and for the candidates of General category 40% for the final merit list.(5)Board shall prepare a list of candidates on the basis of the merit in descending order and shall recommend the names the candidates reservation category-wise in descending order of the marks according to the requisition received from the Director General of Police.(6)Board shall publish Supplementary lists will be published up to 06 months on the request of Director General of Police, Bihar to appoint to the vacant posts under the advertisement occurring due to non-joining of candidates. 06 months period will be counted from the date of publication of merit list.
