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[Cites 0, Cited by 0] [Section 18] [Entire Act]

State of Uttarakhand - Subsection

Section 18(3) in Uttaranchal Judicial Service Rules, 2005

(3)The Commission then shall prepare a final list of selected candidates in order of their proficiency as disclosed by aggregate of marks finally awarded to such candidates in the written examination and interview :Provided that if two or more candidates having similar date of birth obtain equal marks in the aggregate, the name of the candidate who has obtained higher marks in the written examination, shall be placed higher.