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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Bihar - Subsection

Section 7(3) in Bihar Police Driver Cadre Rules, 2017

(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.