Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Jharkhand - Section

Section 31 in The Bihar Finance Service Rules, 1953

31. Scale of marks and the time allowed.

- The scale of marks fit for the time allowed are as follows : -
Law examination. Maximum Number of marks requiredto pass theexamination by the Timeallowed
LowerStandard. HigherStandard.
Without booksWith books 150150 60... 100100 3 hours.3 hours.
Note.-No officer will be deemed to have passed by the higher part, unless, at the same examination, he obtains at least 100 marks in the examination with and also in that without books. Officers are not required to pass by the lower standard in the paper with books. [x x x x] [Words 'a member of the junior branch who has already obtained pass marks in a previous examination will not be required to appear in that paper at a subsequent examination' omitted by S.O. 1201, dated 17.8.1981.]