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State of Chattisgarh - Section

Section 8 in Chhattisgarh Civil Sewa (Samvida Niyukti) Niyam, 2004

8. Eligibility and qualifications for appointment.

- Eligibility and qualifications for contract appointment shall be the same as prescribed in the rules 5 and 6 of the Chhattisgarh Civil Services (General Conditions of Service) Rules, 1961.
(a)For contract appointment by direct recruitment minimum academic qualifications and other qualifications shall be the same as prescribed for the same post in Departmental Recruitment Rules.
(b)In case of Contract appointment of retired persons, academic qualifications shall not be binding for appointment to equivalent post to which he was holding before his retirement.