Section 6(16)(vii) in Bihar Civil Court Staff (Class III and Class IV) Rules, 1998

[Cites 0, Cited by 0] [Section 6(16)] [Section 6] [Entire Act]

State of Jharkhand - Subsection

Section 6(16)(vii) in Bihar Civil Court Staff (Class III and Class IV) Rules, 1998

(vii)All appointments shall be made from the merit list prepared on the basis of the written examination and the oral interviews. Only those candidates shall be called for interview who secures the qualifying marks in the written examination as prescribed by the Appointment Committee.

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State of Jharkhand - Subsection

Section 6(16)(vii) in Bihar Civil Court Staff (Class III and Class IV) Rules, 1998