Section 5 in Inspector Class III, Prohibition and Excise, Competitive Examination Rules, 2012
5. Holding of Examination.
(1)The Board shall, on receiving the requisition from the Government, by an advertisement published in the prominent news papers widely circulated in the State call for the application in the prescribed form from the candidates possessing required qualifications for the post specified in Rule 1.(2)The date, tune and the places for holding the examination shall be decided by the Board.(3)The candidate shall be required to attend Preliminary Examination, physical test and Main Examination at his own expenses.
