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[Cites 0, Cited by 0] [Section 5] [Entire Act]

Union of India - Subsection

Section 5(1) in Ministry of Electronics and Information Technology, Section Officer, Limited Departmental Competitive Examination Rules, 2018

(1)On the basis of the aggregate marks secured by the candidate in Part I and II of the examination, a merit list containing the names of the successful candidates in order of merit shall be notified, keeping in view the number of vacancies and anticipated vacancies, if any, falling in the recruitment year.