Section 12 in Jammu and Kashmir Combined Competitive Examination Rules, 2018
12. Documents to be furnished by the candidates for the Combined Competitive (Main) Examination.
- Besides furnishing the documents that may be required by the Commission, the applications for the main examination shall be accompanied by attested copies of the following certificates :-(a)Permanent resident of the State ;(b)Academic qualification ;(c)Age and Character ;(d)Category Certificate, in case of candidates belonging to any reserved category.Note : - (i) No certificate except the Matriculation certificate or an equivalent certificate thereto on the date of the submission of the application shall be admitted as proof of age and no subsequent request for its change will be considered or granted.(ii)Character certificate shall mean a certificate issued by the Head of the Education Institute or by the University last attended by the candidate or by any gazetted officer of the State. In case of a candidate already in Government Service, the Character certificate shall mean a certificate issued by his Controlling Officer.(iii)A candidate will be eligible to get the benefit of reservation under a particular reserved category indicated by him in his/ her application form for Combined Competitive (Preliminary) Examination. If a candidate indicates in his/her application form for Combined Competitive (Preliminary) Examination that he/she belongs to General category but subsequently writes to the Commission to change his/her category to a reserved one, such request shall not be entertained by the Commission. Similar principle will be followed for physically challenged categories also.Explanation - While the above principle will be followed in general, there may be a few cases where there was a little gap (say 2-3 months) between the issuance of a Government Notification enlisting a particular community in the list of any of the reserved communities and the date of submission of the application by the candidate. In such cases, the request of change of community from general to reserved may be considered by the Commission on merit. In case of a candidate unfortunately becoming physically challenged during the course of the examination, the candidate should produce valid documents to enable the Commission to take a decision in the matter on merit :Provided that the application forms submitted either for the Combined Competitive (Preliminary) or Main Examination, incomplete in any manner shall be rejected without notice to the candidate(s). However, the Commission shall notify the list of such candidates whose candidature is rejected on account of incomplete forms.
