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State of Bihar - Section

Section 7 in The Bihar Jail Service Rules, 1953

7.

The Commission may fix a limit in any particular year to the number of eligible candidates to be admitted to the examination and if the number of candidates exceeds the limit fixed, the Commission may make a preliminary selection of candidates to be admitted to the written examination on the basis of their academic records:Provided that no member of the Scheduled Castes or the Scheduled Tribes who is eligible under the Rules shall be excluded from appearing at the written examination.