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 8] [Entire Act]

State of Assam - Subsection

Section 8(5) in The Assam Economic and Statistical Service Rules, 1973

(5)The Commission shall prepare a list of all candidates who have qualified in the examination in order of merit, which shall be determined in accordance with the aggregate marks obtained by each candidate and if two or more candidates obtained equal marks, the Commission shall arrange them in order of their relative merit which shall be determined in accordance with the general suitability of the candidates for the Service. The list shall be forwarded to the Government and may also be published in the Assam Gazette. The list shall normally remain valid for one year from the date of issue of the recommendation letter.