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 71] [Entire Act]

Union of India - Subsection

Section 71(2) in The Railway Protection Force Rules, 1987

(2)Candidates qualifying in the written examination shall be considered for assessment of service record for which marks may be awarded as specified in the Directives, and the maximum marks shall be as follows, namely: -
  Maximum marks
Record of service 20.