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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Jharkhand - Subsection

Section 6(2) in The Jharkhand Civil Service (Executive Branch) & Jharkhand Junior Civil Services (Recruitment) Rules, 2001

(2)[ A non-gazetted non-technical Government servant or a temporary nontechnical gazetted officer appointed against a permanent or temporary post under the Government shall be eligible to appear in the examination, if he/she possesses the requisite qualification, has rendered at least three years of continuous service under the State Government and is under 35 years of age (under 40 years of age in the case of candidates belonging to the Scheduled Castes and Scheduled Tribes), on the first day of August, last preceding the month in which the examination is held. Such a Government servant may submit his/her application in the prescribed form and in the manner prescribed in the rules through the Head of his/ her Department to the Secretary to the Commission, but he/she shall not be entitled to sit at more than three Examinations. Such Government servant can, however, send an advance copy of his/her application direct to the Commission, the Commission may, at the time of interviewing such a candidate, call for his/her service records. If such a candidate is actually appointed to the Jharkhand Civil Service (Executive Branch) or to the Jharkhand Junior Civil Service, his/her previous service under the Government shall not be taken into account for the purposes of determining his/her seniority in the new cadre.] [Added by Notification No. III/RI-4017/60-A-14218, dated 30.10.1961.]Explanation. - The term 'technical' has been used in its ordinary etymological sense and in case of any doubt, a reference should be made to the Government in the Appointment Department for clarification.Note. - (1) The three chances for which a candidate is eligible under this sub-rule shall be in addition which he/she can avail of before attaining the age of 25 years (30 years in case of Scheduled Castes and Scheduled Tribes).