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State of Bihar - Section

Section 19 in The Bihar Jail Service Rules, 1953

19.

The marks obtained at the viva voce test shall be added to the marks obtained at the written examination. The names of candidates will then be arranged by the Commission in order of merit. From the list of candidates so arranged, the Commission shall nominate such number of candidates for the service as may have been fixed by the Governor. The list shall be submitted to the Governor by such date in each year as the Governor may fix.