Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Jharkhand - Section

Section 15 in The Bihar Finance Service Rules, 1953

15. [ Standard of test in written examination and viva-voce. [Substituted by S.O. 1201, dated 17.8.1981.]

(1)The minimum qualifying marks for the written tests, which shall be the total marks obtained in the written examination and not the marks obtained in individual subjects, shall be as follows:-
(i) For candidates belonging to the Scheduled Castes and theScheduled Tribes ... 35 per cent
(ii) For other candidates ... ... 45 per cent:
Provided that the Commission may, in any particular year with the prior approval of the State Government, fix higher qualifying marks in any or all of the subjects at the written examination than those specified above;Provided further that in determining the suitability of a particular candidate for appointment to the service, the total marks obtained at the written examination and not the marks obtained in any particular subject or subjects the qualifying marks of which have been raised, shall be taken into consideration.
(2)There shall be no qualifying marks for the viva-voce test.
(3)On the basis of the marks obtained at the written examination the Commission shall arrange for a viva-voce test of the candidates who have qualified at the written examination according to sub-rule (1) of this Rule:Provided that in exceptional circumstances and with the prior approval of the Government, the Commission may, at their discretion, admit candidates of the Scheduled Castes and the Scheduled Tribes to the viva-voce test, even though they may not have obtained the minimum qualifying marks at the written examination as laid down in sub-rule (1) of this Rule.]