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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Punjab - Subsection

Section 5(2) in The Punjab Home Guards and Civil Defence (Field) Class III Service Rules, 1983

(2)A candidate in whose case a certificate of eligibility is necessary, may be admitted to an examination or interview conducted by the Board and he may also provisionally be appointed subject to the necessary certificate being given to him by the Government of India.