Section 10 in Civil Services (Departmental Examination), Punjab Rules, 2014
10. Passing percentage of examination.
(1)A member of service appearing in the examination, shall be declared passed in the examination-(a)if he obtains 66.66 percent marks in the subject of Criminal Law and Revenue Law.(b)if he obtains 55 percent marks in other subjects.(2)A candidate who uses or attempts to use any unfair means in the departmental examination will render him self liable to any of the punishment specified in rule 6 of the All-India Services (Discipline and Appeal) Rules, 1969 or in rule 5 of the Punjab Civil Services (Punishment and Appeal) Rules, 1970, as the case may be.
