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]

Union of India - Section

Section 8 in The Indian Postal Service (Group 'A') Rules, 1987

8. Combined Examination.

- If the examination held under this part is a combined Examination for the purpose of making appointment to more than one service or post, the following provisions shall apply, namely:-
(a)any person may apply to be admitted as a candidate for appointment to all or any of the services or posts for which he is eligible,
Provided that if he wishes to be considered for appointment to more than one service or post, he shall state in his application form the names of the Services and posts for which he wishes to be considered and the order of his preferences for them and in such cases, only one application form and payment of the fees for examination for one service as specified in rule 14. shall be sufficiently,
(b)the Government of India in the Department of Personnel & Training shall assign successful candidates to each service or post on a consideration of all circumstances including any preference expressed by the candidates in their applications.