Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Jammu-Kashmir - Section

Section 6 in The Jammu and Kashmir Board of Professional Entrance Examination (BOPEE) Regulations, 2016

6. Application Form.

- (I) The applicants for any Entrance Test to be conducted by the BOPEE shall have to submit online Application Form to be available on the official website of the BOPEE within the date and in the manner prescribed in the admission notification to be notified separately as and when required.
(II)The Application Form which is wrongly filled or contains false information of any kind or is not having required and /or valid certificates/photographs or has any other deficiency will be rejected and the candidate who succeeds in obtaining admit card on the basis of such information will not be entitled to appear in the Entrance Test and/or selection for admission and shall be liable for prosecution under relevant laws.
(III)The candidates should mention more than one telephone number in the Application Form for contacting him/her or his/her parents for communicating any message through SMS or otherwise.
(IV)While the BOPEE will make all reasonable efforts to contact the candidate or his/her parents as and when required, it will not be responsible if any message is missed by the candidate for want of functional telephone numbers or has failed to attend the call made by the BOPEE official.
(V)The candidates should ensure that in their own interest two or more functional telephone numbers and email ID are mentioned in the Application Form and those candidates who do not have an email ID are advised, in their own interest, to create one before the submission of online Application Form.