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 12] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 12(iii) in Jammu and Kashmir Combined Competitive Examination Rules, 2018

(iii)A candidate will be eligible to get the benefit of reservation under a particular reserved category indicated by him in his/ her application form for Combined Competitive (Preliminary) Examination. If a candidate indicates in his/her application form for Combined Competitive (Preliminary) Examination that he/she belongs to General category but subsequently writes to the Commission to change his/her category to a reserved one, such request shall not be entertained by the Commission. Similar principle will be followed for physically challenged categories also.