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] [Section 14] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 14(4) in Jammu and Kashmir Combined Competitive Examination Rules, 2018

(4)The number of candidates to be admitted to the Main Examination shall be, as far as practicable, 1/3rd of the total number of candidates who appeared in the preliminary examination or twenty five times the total number of vacancies to be filled in the various services and posts, whichever is lower :Provided that the Commission will draw a list of candidates qualified for Combined Competitive (Main) Examination based on the total qualifying marks, as may be determined by the Commission, at their discretion :Provided further that only those candidates who are declared by the Commission to have qualified in the Preliminary Examination in the year will be eligible for admission to the Main Examination of that year provided they are otherwise eligible for admission to the Main Examination.