Section 2 in Jammu and Kashmir Combined Competitive Examination Rules, 2018
2. Definitions.
- In these rules unless the context otherwise requires,-(a)"Available Vacancies" mean the vacancies available in the direct recruitment quota of the services mentioned in rule 1 to be filled on the basis of Combined Competitive Examination ;(b)"Commission" means the Jammu and Kashmir Public Service Commission ;(c)"Examination" means the Combined Competitive Examination for recruitment to the direct recruitment posts of the services specified in rule 1;(d)"Fee" means the fee which may be charged by the Commission from a candidate for the Preliminary/Main Examination ;(e)"Government" means Government of Jammu and Kashmir ;(f)"List" means the list of candidates prepared on the basis of merit in the examination for the various services and posts.Explanation. - Candidates shall be allotted to various services and posts keeping in view their merit in the examination and the preferences expressed by them for various services and posts ;(g)"Preference" means preference, for being selected for a service or post for which examination is being held under these rules, in the order in which these are mentioned by the candidate in the application form prescribed by the Commission ;-(h)"Rules" means the Jammu and Kashmir Combined Competitive Examination Rules, 2018 ;(i)"State" means the Jammu and Kashmir State.
