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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 8(3) in Jammu and Kashmir Combined Competitive Examination Rules, 2018

(3)The decision of the Commission as to the eligibility or otherwise of a candidate for admission to the examination shall be final. The candidates applying for the examination should ensure that they fulfil all the eligibility conditions for admission to the Examination. Their admission at all the stages of examination for which they are admitted by the Commission viz. Preliminary Examination, Main (Written) Examination and Personality Test (Interview) will be purely provisional, subject to their satisfying the prescribed eligibility conditions. If on verification at any time before or after the Preliminary Examination, Main (Written) Examination and Personality Test (Interview), it is found that they do not fulfil any of the eligibility conditions, their candidature for the examination will be cancelled by the Commission.