Section 16(1) in Jammu and Kashmir Combined Competitive Examination Rules, 2018
(1)Marks thus obtained by the candidates in the Main Examination (written part as well as interview) would determine the final order of merit. Candidates shall be allotted to the various services keeping in view their inter-se merit in the examination and the preferences expressed by them for the various services and posts at the time of his/her submission of the application form for the main examination. The allotment of candidates to various services shall be made by the Commission in accordance with the rules/regulations in force as applicable to the respective services at the time of making such allotment and the provisions relating to reservation of posts and appointments for Scheduled Castes, Scheduled Tribes/RBA/Social Castes/ALC for the time being in force in the State, which shall be strictly adhered to :Provided that a candidate belonging to a reserved category, though not qualifying by the standard prescribed by the Commission may be declared suitable for appointment thereto by reduced standards with due regard to the maintenance of efficiency in administration, and recommended for appointment to vacancies reserved for members of such class in that service :Provided also that physically challenged candidates shall be considered for selection in the services and against the posts identified for their respective categories in terms of "The Jammu and Kashmir Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Rules, 2003" and in accordance with their merit-cum-preference, if otherwise found suitable for selection. The eligibility for availing reservation against the vacancies reserved for the physically challenged persons shall be the same as prescribed in "The Jammu and Kashmir Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1998" read with Government Order No. 147-SW of 2014 dated 17-06-2014 or such other Government Order/Circular instructions, as applicable at the relevant point of time :Provided further that the minimum qualifying marks as specified herein above may be relaxable at the discretion of the Commission in favour of physically challenged candidates in order to fill up the vacancies reserved for them.
