Section 13 in The Indian Postal Service (Group 'A') Rules, 1987
13. Educational qualifications.
- A candidate must held a degree a university established or incorporated by or under a control act or a provincial Act or a State Act or other educational institution established by a Central Act or declared to be deemed as University under section 3 of the University Grant Commission Act, 1956 (3 of 1956) or a foreign University approve by the Central Government from time to time, or possesses on equivalent qualification which has been recognized by the Government for the purpose of admission to the examination, Provided that a candidate who has appeared a an examination the passing of which would render him educationally qualified for the examination but has not been informed of the result as also the candidate who intends to appear at such a qualifying examination, shall be eligible for admission to the preliminary examination so long as the candidate produced by a date to be notified by the commission, proof of having passed in the qualifying examination, for being eligible to take the main examination during that year,Provided further that in exceptional cases, the commission may treat a candidate as qualified, who though not possessing the qualification prescribed in this rule has passed an examination conducted by an Institution, the standard of which in the opinion of the commission justifies his admission to the examination;Provided also that a candidate who is otherwise qualified but who has taken a degree from foreign University which is not approved by Government may also be admitted to the examination at the discretion of the commission.Note: Candidates possessing professional and technical qualifications which are recognized by Government as equivalent to professional and technical degree would also be eligible for admission to the examination.
