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Union of India - Section

Section 65 in The Railway Protection Force Rules, 1987

65. Examination on conclusion of course at any training institution of the Force.

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65.1At the conclusion of each course at any training institution of the Force, the finalexamination shall be conducted by a Board of Examiners which shall be nominatedby -
(a)the Director-General in case of training courses for Sub-Inspectors and above, and
(b)the [Principal Chief Security Commissioner] [Substituted 'Chief Security Commissioner' by Notification No. G.S.R. 140(E), dated 2.2.2018 (w.e.f. 3.12.1987)] concerned in case of training courses for other members of the Force.
65.2Pass marks. - In order to pass the examination, the candidates would be required toobtain minimum of 50 per cent. Marks in each subject and 60 per cent. Marks in theaggregate.[65.3 Second attempt : Any candidate who fails the examination shall be allowed a second attempt to appear for that subject or course in such manner as may be specified by the Director General or the [Principal Chief Security Commissioner] [Substituted by Notification No. G.S.R. 556 (E) dated 16.8.2013 (w.e.f. 3.12.1987)] concerned, without any stipend or any other remuneration:Provided that candidates belonging to the Scheduled Castes/Scheduled Tribes categories shall be given a second attempt with stipend or remuneration and a third attempt, without any stipend or any other remuneration.]
65.4On failure in the second attempt, or where the candidate is eligible for the third attempt, on failure in the third attempt, the candidate shall be discharged fromservice without notice or reverted to his substantive rank.
65.5Approval of results. - - The Board of examiners on conclusion of examination of each course, shallsubmit the proceedings and results of the Examination to the authority whichconstituted the Board for approval.
65.6The authority on receipt of proceedings and result may approve or for reasons to be recorded in writing, pass such other orders as it may deem fir in the circumstancesof the case.