Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 24] [Entire Act]

State of Rajasthan - Subsection

Section 24(1) in The Rajasthan Police Service Rules, 1954

(1)After the marks obtained by the candidates in the written test have been received, the Commission shall call for interview such of them as have obtained a minimum of 35% marks in each of the compulsory subjects and an aggregate of 40% or over of the total marks for the written test and shall award marks to each candidate' interviewed by them. In interviewing the candidates besides awarding marks in respect of character, personality, address and physique, marks shall also be awarded for the candidates, proficiency in Rajasthani dialects and his knowledge of Rajasthani social customs. The marks so awarded shall be added to the marks obtained in the written test by each such candidate, respectively.