Section 14(2) in Inspector Class III, Prohibition and Excise, Competitive Examination Rules, 2012
(2)The candidate who has obtained minimum qualifying marks in main examination (objective type-written examination) as may be fixed by the Board, shall be called for an interview:Provided that candidates belonging to the Schedule Castes or Schedule Tribes or Socially and Educationally Backward Classes may be allowed to appear in the physical test or, as the case may be, in interview by relaxing the standard in the preliminary examination or, as the case may be, in the main examination (Objective type-written examination) if the Board is of the opinion that sufficient number of candidates from these communities are not likely to be available for physical test or, as the case may be, for interview on the basis of the qualifying standard fixed for general category to fill up the vacancies reserved for such categories.
