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 14] [Entire Act]

State of Uttar Pradesh - Subsection

Section 14(6) in The U.P. Board of Revenue Subordinate Audit Service Rules, 1978

(6)The aggregate marks obtained by the candidate in the written examination and interviews shall determine their position and the merit list shall be prepared accordingly. If two or more candidates secure equal marks, the candidate who secures higher marks in the written examination will be placed higher in the list.