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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Bihar - Subsection

Section 4(4) in Bihar Drivers (Appointment and Service Conditions) Rules, 2005

(4)The candidates shall have to appear at the tests based on sub-rule (2) to be conducted for examination of their eligibility for which total marks shall be 100. The merit list shall be prepared on the basis of marks obtained in the tests and the Commission may recommend to the concerned department/office on the basis of the said list. No weightage shall be given for higher educational qualification.