Section 5 in Chhattisgarh State Eligibility Test Rules, 2013
5. Eligibility.
(1)Candidates belonging to General and Other Backward Classes category must have passed post graduate or equivalent examination with at least 55% marks (or an equivalent grade in a grading system) from a recognized university so as to appear in SET examination.(2)Candidates belonging to Scheduled Castes/Scheduled Tribes/Persons with disability category, the minimum requirement is post-graduation or equivalent with at least 50% marks (or an equivalent grade in a grading system) from a recognized university so as to appear in SET examination.(3)Candidates who have secured 54.99% marks or below (49.99% marks or below for Scheduled Castes/Scheduled Tribes and persons with disability candidates) at post graduate level or its equivalent examination shall not be eligible for this test. There is no provision of rounding off the marks in this matter.(4)Candidates, who have appeared or are appearing for the qualifying Master's Degree examination and whose result is awaited or candidates whose qualifying examination has been delayed, may also apply for SET, however, such candidates will be admitted provisionally and shall be considered eligible only after they have passed the Master's Degree examination or equivalent degree with at least 55% marks (50% in case of Scheduled Castes/Scheduled Tribes and persons with disability candidates) within one year from the date of the SET examination in which they have appeared and upon failure to do so, they shall be treated as disqualified.(5)Only Indian Nationals can appear in the test, candidates from other States can also appear in this test(6)Only Scheduled Castes/Scheduled Tribes candidates, who are local residents of the State are entitled to get relaxation in minimum marks, as mentioned in sub-rule (2) above.(7)SET is only an eligibility examination and passing this examination does not confer any right for appointment.
