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State of Bihar - Section

Section 17 in The Bihar Forest Service Rules, 1953

17.

(a)The minimum qualifying marks for the written tests, which shall be the total marks obtained in the written tests and not the marks obtained in individual subjects, shall be as follows:-
[i] For candidates belonging to Scheduled Castes and ScheduledTribes ... 35 per cent.
[ii] For other candidates ... 45 per cent:
Provided that the Commission may, in any particular year, with the prior approval of the State Government, fix higher qualifying marks in any or all the subjects at the written examination than those prescribed above :Provided further that in determining the suitability of a particular candidate for appointment, the total marks obtained at the written examination, and not the marks obtained in any particular subject or subjects the qualifying marks of which have been raised, shall be taken into consideration.
(b)There shall be no qualifying marks for the viva voce test but if a candidate fails to obtain qualifying marks at the written test, he shall be disqualified for the viva voce test.