Section 11 in Inspector Class III, Prohibition and Excise, Competitive Examination Rules, 2012
11. Decision of Board to be final.
(1)No candidate shall be allowed to appear at the main examination unless the Board is satisfied that-(i)the candidate possesses the required qualifications under the recruitment rules of the post;(ii)he has paid the requisite fees along with the applications; and(iii)he possesses the requisite physique prescribed under the recruitment rules of the post,(2)The decision of the Board as to the eligibility of a candidate for admission to the main examination shall be final.(3)No candidate shall be allowed to appear at the main examination unless the Board is satisfied that the candidate is eligible in all respect and complied with all the requirements.
