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State of Gujarat - Section

Section 15 in Inspector Class III, Prohibition and Excise, Competitive Examination Rules, 2012

15. Preparation of Select List and Waiting List.

(1)The Board shall cause to prepare a select list of the successful candidates in order of merit on the basis of aggregate marks finally awarded to each candidate in the main examination and in that order, the Board shall forward the same with its recommendation to the Government.
(2)The Board shall also prepare a waiting list showing the names of successful candidates as far as feasible for about twenty-five per cent of number of successful candidates recommended by the Board under sub-rule (1) for recommending further candidates to the Government on demand.
(3)The result of the examination shall be divided into two parts as follows, namely :-
Part-I. : Select List-Names of successful candidates.
Part-II. : Waiting List-Names of candidates to be kept onthe waiting list.
(4)The Board shall submit a copy of the result to be published in the Official Gazette, to the Government.
(5)The Board shall also recommend the names of successful candidates belonging to the Scheduled Castes, Scheduled Tribes, Socially and Educationally Backward Classes, Women and Ex-servicemen to the extent of the number of vacancies reserved for such categories.