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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Bihar - Subsection

Section 5(5) in Bihar Police Driver Cadre Rules, 2017

(5)Required Physical Eligibility Tests of the selected candidates on the basis of written exam held in First Phase will taken itself by the Board in which it will be compulsory to qualify only. Determined measurements and other required tests in Physical Eligibility Tests, transparent procedure based on electronic and computerized methods based on modern technology will be adopted. Videography of the entire procedure will also be made. The Board shall inform all the candidates regarding their success and failure provisionally in PET everyday and the unsuccessful candidates shall require to put their signatures on the Master-Chart. Any candidate, dissatisfied with the result of PET, shall place his objections before the Board within 03 days. The Board shall, after hearing the representations related to the objections, dispose of the same on the date of receipt of the objections.