Section 8 in Chhattisgarh State Eligibility Test Rules, 2013
8. Selection procedure.
(1)The State Eligibility Test shall be conducted by the State agency, assigned by the State Government.(2)(a)Candidates who have already cleared Chhattisgarh SLET conducted by the State in the concerned subject, need not clear the SET again;(b)Candidates belonging to other States, who have cleared SET/SLET organised in other States, after 1st June, 2002 are not eligible for appointment in this State and are therefore required to clear the SET organised by the State of Chhattisgarh, so as to attain eligibility;(c)NET qualified candidates shall be exempted from the condition of qualifying SET.(3)Recruitment in Universities, Government Colleges and Private Colleges (Aided and Non-Aided) shall be made as per the respective existing Rules/Acts/Statutes/ Ordinances/Regulations etc. prevailing at the time of advertisement for recruitment.
