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[Cites 0, Cited by 0] [Section 19] [Entire Act]

State of Bihar - Subsection

Section 19(b) in The Bihar Co-operative Service Rules, 1975

(b)The minimum qualifying marks for candidates belonging to the Scheduled Castes and the Scheduled Tribes shall not be higher than that for the Bihar Cooperative Services Class II (Junior Branch) unless the number of such candidates qualifying at the written test according to the standards applied for other candidates is considerably in excess of the number of candidates required to fill all the vacancies approved (sic) for the Scheduled Castes and the Scheduled Tribes. Provided that in determining the suitability of a particular candidate for appointment, the total marks obtained at the written examination and not the marks obtained in any particular subject or subjects shall be taken into consideration.