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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Bihar - Subsection

Section 4(xii) in Bihar Outstanding Sportsperson Appointment Rules, 2014

(xii)Provisional merit list prepared on the basis of achievements in different competition as per the prescribed marks of the category of competitions in schedule 2 of the rules, shall be published. Any objection may be submitted to the Principal Secretary/Secretary of the General Administration Department within 15 days of the publication of the merit list. Received objections shall be examined by the committee constituted under para 4(vi) and the final merit list of every category and post shall be issued after the scrutiny, on the basis of which appointment shall be made on seniority basis. The final merit list shall be valid for one year from date of its publication.