In exercise of the powers conferred by the proviso
to section 124 of the constitution of jammu and kashmir, the governor hereby
makes the following rules for the conduct of combined competitive examination
by the public service commission, namely : (1) These rules may be called the Jammu and Kashmir Combined Competitive
Examination Rules, 2018. (2) These rules shall apply to the conduct of Combined Competitive
Examination by Public Service Commission for direct recruitment to the
following services:- (i) Junior Scale of J&K Administrative Service; (ii) J&K Police (Gazetted) Service; (iii) J&K Accounts (Gazetted) Service. In these rules unless the
context otherwise requires,- (a) "Available Vacancies" mean the vacancies available in the
direct recruitment quota of the services mentioned in rule 1 to be filled on
the basis of Combined Competitive Examination; (b) "Commission" means the Jammu and Kashmir Public Service
Commission; (c) "Examination" means the Combined Competitive Examination for
recruitment to the direct recruitment posts of the services specified in rule
1; (d) "Fee" means the fee which may be charged by the Commission
from a candidate for the Preliminary/Main Examination; (e) "Government" means Government of Jammu and Kashmir; (f) "List" means the list of candidates prepared on the basis of
merit in the examination for the various services and posts. Explanation:- Candidates shall
be allotted to various services and posts keeping in view their merit in the
examination and the preferences expressed by them for various services and
posts; (g) "Preference" means preference, for being selected for a
service or post for which examination is being held under these rules, in the
order in which these are mentioned by the candidate in the application form
prescribed by the Commission;- (h) "Rules" means the Jammu and Kashmir Combined Competitive Examination
Rules, 2018; (i) "State" means the Jammu and Kashmir State. (1) The examination shall be conducted by the Commission in accordance with
the provisions of Jammu and Kashmir Public Service Commission (Conduct of
Examination) Rules, 2005. (2) The dates on which and the places at which the Preliminary and Main
Examination will be held shall be fixed by the Commission. The examination shall be held
at such intervals as the Government may in consultation with the Commission
from time to time determine, but at least once in a calendar year unless there
are good and sufficient reasons for not doing so and preferably, as far as
practicable, after 15 days from the completion of UPSC Civil Services examination
at each stage. (1) A candidate shall be required to indicate in his/her application form
for the Main Examination his/her order of preferences for various
services/posts for which he/she would like to be considered for appointment in
case he/she is recommended for appointment by the Commission. (2) No change in preference of services once indicated by a candidate would
be permitted. Explanation:-The candidate has
to be very careful while indicating preferences for various services/posts. The
candidate has to indicate all the services/posts in the order of preference in
his/her application form. In case he/she does not give any preference for any
services/posts, it will be assumed that he/she has no specific preference for those
services. If he/she is not allotted to any one of the services/posts for which
he/she has indicated preference, he/she shall be allotted to any of the
remaining services/posts in which there are vacancies after allocation of all
the candidates who can be allocated to services/posts in accordance with their
preferences. The number of vacancies to be
filled on the result of the examination will be specified in the notice issued
by the Commission. Reservation will be made for candidates belonging to the
Scheduled Castes, Scheduled Tribes, RBA/Social Castes/ALC and Physically
Challenged categories in respect of vacancies as may be fixed by the
Government. Every candidate appearing in
the examination who is otherwise eligible, shall be permitted six attempts at
the examination: Provided that this restriction
on the number of attempts will not apply in the case of Scheduled Castes and
Scheduled Tribes candidates who are otherwise eligible: Provided further that the
number of attempts permissible to candidates belonging to RBA, Social Castes
& ALC, who are otherwise eligible, shall be nine. The relaxation will be
available to the candidates who are eligible to avail of reservation applicable
to such candidates: Provided further that a
physically challenged candidate will get as many attempts as are available to
other non-physically challenged candidates of his or her community, subject to
the condition that a physically challenged candidate belonging to the General
Category shall be eligible for nine attempts. The relaxation will be available
to the physically challenged candidates who are eligible to avail of
reservation applicable to such candidates. Note:(I) An attempt at a
Preliminary Examination shall be deemed to be an attempt at the Combined
Competitive Examination. (II) If a candidate actually
appears in any one paper in the Preliminary Examination, he/she shall be deemed
to have made an attempt at the Examination. (III) Notwithstanding the
disqualification/cancellation of candidature, the fact of appearance of the
candidate at the examination will count as an attempt. (1) In order to be eligible to compete in the examination, a candidate must
satisfy the following conditions, namely: (i) that he is a permanent resident of the State; (ii) that he has attained the age of 21 years but not attained the age of 32
years on 1st January of the year in which notification inviting applications is
issued by the Commission: Provided that the upper age
limit shall be 34 years, in case of the following: (a) Candidates belonging to Scheduled Castes/Scheduled Tribes/RBA/Social
Castes/ALC; (b) Candidates holding a civil post in the State in substantive capacity: Provided that the upper age
limit for physically challenged candidates shall be 35 years irrespective of
the category to which such a candidate belongs. Provided further that a
candidate who has completed 02 years service on 1st January of the year in
which notification inviting applications is issued by the Commission in
substantive capacity to be certified by his, Head of Department, shall alone,
be eligible to claim the benefit of upper age limit under clause (b) above: Provided also that for good
and sufficient reasons, to be recorded in writing, the Government may prescribe
for any particular examination any other upper age limit for open category and
reserved category candidates. (iii) that he holds, notwithstanding anything to the contrary contained in the
recruitment rules of various services and posts mentioned in rule (1), a
Bachelor's degree of a recognized University in India or of a foreign
University declared by Government in consultation with the Commission to be equivalent
to the degree of a recognized Indian University: Provided that candidates who
have appeared fully in any examination on or before the last date for receipt
of application forms for preliminary examination for such degree from any such
University the passing of which would render them eligible to appear in the
examination, but the results of their examination has not been declared, or
they have not been informed of the result, will also be eligible for admission
and shall be allowed to appear in the preliminary examination. All such
candidates who are declared qualified by the Commission for taking the Combined
Competitive (Main) Examination shall have to produce proof of passing such
examination with their applications for the main examination failing which such
candidates shall not be admitted to the main examination. Explanation: Candidates who
have passed the final professional M. B.B.S or any other Medical Examination
but have not completed their internship by the time of submission of their applications
for the Combined Competitive (Main) Examination, will be provisionally admitted
to the Examination provided they submit along with their application a copy of
certificate from the concerned authority of the University/Institution that
they had passed the requisite final professional medical examination. In such
cases, the candidates will be required to produce at the time of their
interview original degree or a certificate from the concerned competent
authority of the University/Institution that they had completed all
requirements (including completion of internship) for the award of the Degree: Provided further that in
respect of candidate for J&K Police (Gazetted) Service, the candidate
should possess the following physical standards also, namely: (I) For Males: (a) Height: 165 cm (b) Chest girth minimum: 84 cm Expansion 5 cm (II) For Females: (a) Height: 150 cm (b) Chest girth minimum: 79 cm Expansion 5 cm (III) For candidates from Leh/Kargil (A) For Males: (i) Height: 160 cm (ii) Chest girth minimum: 79 cm Expansion 5 cm (B) For Females: (i) Height: 145 cm (ii) Chest girth minimum: 74 cm Expansion 5 cm: Provided also the candidate(s)
already holding a civil post in the State shall submit their application
through Head of Office with an advance copy of the application directly to
Commission and in case the Commission receives an intimation withholding
permission from the employer in respect of a candidate who has applied for, or
is appearing in the Combined Competitive Examination, his/her application shall
be rejected and candidature cancelled. Such a candidate may, however, be
allowed to appear in the examination as fresh candidate subject to the
condition that the said candidate is otherwise eligible under rules. Explanation:-The expression
"Civil post in the State" mentioned above means a post in any
departmental service under the State and includes the posts in the High Court
of J&K and J&K State Legislature. (2) Candidate must pay the fees prescribed in the Commission's notice. (3) The decision of the Commission as to the eligibility or otherwise of a candidate
for admission to the examination shall be final. The candidates applying for
the examination should ensure that they fulfil all the eligibility conditions
for admission to the Examination. Their admission at all the stages of
examination for which they are admitted by the Commission viz. Preliminary
Examination, Main (Written) Examination and Personality Test (Interview) will
be purely provisional, subject to their satisfying the prescribed eligibility
conditions. If on verification at any time before or after the Preliminary
Examination, Main (Written) Examination and Personality Test (Interview), it is
found that they do not fulfil any of the eligibility conditions, their
candidature for the examination will be cancelled by the Commission. (4) No candidate will be admitted to the Preliminary/Main Examination unless
he holds a certificate of admission for the Examination. (5) No request for withdrawal of candidature received from a candidate after
he has submitted his application will be entertained under any circumstances. A candidate shall not be
required to submit any certificate relating to his/her age, educational
qualification, certificate of belonging to reserved category and holding of a
civil post in the State, at the time of filling his/her application (OMR) form
for the Combined Competitive (Preliminary) Examination. The admission to the
preliminary examination shall be purely provisional and if on verification at
any stage, it is found that the candidate has claimed eligibility for such
examination by misrepresentation, concealment of any material fact(s) or
impersonation or fraud, his or her candidature shall be cancelled and he/she
will be liable to prosecution/disciplinary action by the Commission. A candidate who is or has been
declared by the Commission to be guilty of: (i) Obtaining support for his candidature by the following means, namely: (a) offering illegal gratification to; or (b) applying pressure on; or (c) blackmailing, or threatening to blackmail any person connected with the
conduct of the examination; or (ii) impersonation; or (iii) procuring impersonation by any person; or (iv) submitting fabricated documents or documents which have been tampered
with; or (v) making statements which are incorrect or false or suppressing material
information; or (vi) resorting to the following means in connection with his candidature for
the examination, namely: (a) obtaining copy of question paper through improper means; (b) finding out the particulars of the persons connected with secret work
relating to the examination; (c) influencing the examiners; or (vii) using unfair means during the examination; or (viii) writing obscene matter or drawing obscene sketches in the scripts; or (ix) misbehaving in the examination hall including tearing of the scripts,
provoking fellow examinees to boycott examination, creating a disorderly scene
and the like; or (x) harassing or doing bodily harm to the staff employed by the Commission
for the conduct of their examination; or (xi) being in possession of or using any mobile phone, pager or any
electronic equipment or device or any other equipment capable of being used as
a communication device during the examination; or (xii) violating any of the instructions issued to candidates along with their
admission certificates permitting them to take the examination; or (xiii) attempting to commit or, as the case may be, abetting the commission of
all or any of the acts specified in the foregoing clauses; may in addition to
rendering himself liable to criminal prosecution, be liable: (a) to be disqualified by the Commission from the Examination for which he
is a candidate; and/or (b) to be debarred either permanently or for a specified period: (i) by the Commission, from any examination or selection held by them; (ii) by the State Government from any employment under them; and (c) if he is already in service under Government to disciplinary action
under the appropriate rules: Provided that no penalty under
this rule shall be imposed except after: (i) giving the candidate an opportunity of making such representation in
writing as he may wish to make in that behalf; and (ii) taking the representation, if any, submitted by the candidate within the
period allowed to him into consideration. Candidates seeking
reservation/relaxation benefits available for SC/ST/RBA/Social
Castes/ALC/Physically Challenged Candidates must ensure that they are entitled
to such reservation/relaxation as per eligibility prescribed in the Rules. They
should also be in possession of all the requisite certificates in the
prescribed format in support of their claim as stipulated in the Rules for such
benefits, and these certificates should be dated earlier than the due date
(closing date) of the application of Combined Competitive (Preliminary)
Examination. Besides furnishing the
documents that may be required by the Commission, the applications for the main
examination shall be accompanied by attested copies of the following
certificates: (a) Permanent resident of the State; (b) Academic qualification; (c) Age and Character; (d) Category Certificate, in case of candidates belonging to any reserved category. Note:(i) No certificate except
the Matriculation certificate or an equivalent certificate thereto on the date
of the submission of the application shall be admitted as proof of age and no
subsequent request for its change will be considered or granted. (ii) Character certificate
shall mean a certificate issued by the Head of the Education Institute or by
the University last attended by the candidate or by any gazetted officer of the
State. In case of a candidate already in Government Service, the Character
certificate shall mean a certificate issued by his Controlling Officer. (iii) A candidate will be
eligible to get the benefit of reservation under a particular reserved category
indicated by him in his/her application form for Combined Competitive (Preliminary)
Examination. If a candidate indicates in his/her application form for Combined
Competitive (Preliminary) Examination that he/she belongs to General category
but subsequently writes to the Commission to change his/her category to a
reserved one, such request shall not be entertained by the Commission. Similar
principle will be followed for physically challenged categories also. Explanation: While the above
principle will be followed in general, there may be a few cases where there was
a little gap (say 2-3 months) between the issuance of a Government Notification
enlisting a particular community in the list of any of the reserved communities
and the date of submission of the application by the candidate. In such cases,
the request of change of community from general to reserved may be considered
by the Commission on merit. In case of a candidate unfortunately becoming
physically challenged during the course of the examination, the candidate
should produce valid documents to enable the Commission to take a decision in
the matter on merit: Provided that the application
forms submitted either for the Combined Competitive (Preliminary) or Main
Examination, incomplete in any manner shall be rejected without notice to the
candidate(s). However, the Commission shall notify the list of such candidates
whose candidature is rejected on account of incomplete forms. The Combined Competitive
Examination shall comprise of two successive stages: (i) Combined Competitive (Preliminary) Examination (Objective Type) for the
selection of candidates for Main Examination; and (ii) Combined Competitive (Main) Examination (Written and Interview) for the
selection of candidates for the various services and posts. (1) The Preliminary Examination will consist of two papers of objective type
(multiple choice questions) and carry a maximum of 400 marks as set out in part
(A) of Appendix-I, as per the detailed syllabus in Appendix-II (Part-A). This
examination is meant to serve as a screening test only. The marks obtained in
the Preliminary Examination shall count only for short-listing of the
candidates for the Main examination. (2) Candidates who obtain such minimum qualifying marks in the General
Studies Paper-I of Preliminary Examination as may be fixed by the Commission at
their discretion and a minimum of 33% marks in General Studies Paper-II of
Combined Competitive (Preliminary) Examination shall be admitted to the Main
Examination. The Commission will draw a list of candidates to be qualified for
Combined Competitive (Main) Examination based on the criterion of minimum
qualifying marks of 33% in General Studies Paper-II of Combined Competitive
(Preliminary) Examination and total qualifying marks of General Studies Paper-I
of Combined Competitive (Preliminary) Examination as may be determined by the
Commission. Questions pertaining to the State of J&K may also be asked in
Paper I of the Combined Competitive (Preliminary) Examination. (3) There will be negative marking for incorrect answers (as detailed below)
for all questions: (i) There are four alternatives for the answers to every question. For each
question for which a wrong answer has been given by the candidate, one-third
(0.33) of the marks assigned to that question will be deducted as penalty; (ii) If a candidate gives more than one answer, it will be treated as a wrong
answer even if one of the given answers happen to be correct and there will be
same penalty as above for that question; (iii) If a question is left blank i.e. no answer is given by the candidate,
there will be no penalty for that question. (4) The number of candidates to be admitted to the Main Examination shall
be, as far as practicable, 1/3rd of the total number of candidates who appeared
in the preliminary examination or twenty five times the total number of
vacancies to be filled in the various services and posts, whichever is lower: Provided that the Commission
will draw a list of candidates qualified for Combined Competitive (Main)
Examination based on the total qualifying marks, as may be determined by the
Commission, at their discretion: Provided further that only
those candidates who are declared by the Commission to have qualified in the
Preliminary Examination in the year will be eligible for admission to the Main
Examination of that year provided they are otherwise eligible for admission to
the Main Examination. (1) The Main Examination shall consist of written examination and a
Personality Test (Interview). The written examination will consist of eight (8)
papers of conventional essay type in the papers set out in part (B) of
Appendix-I as per the detailed syllabus in Appendix-II (part B), out of which
one (01) paper will be of qualifying nature: Provided the Government, in
consultation with the Commission, may revise or update the syllabi for the
Combined Competitive Examination from time to time. (2) Candidates who obtain such minimum qualifying marks in the written part
of the Main Examination as may be fixed by the Commission at their discretion,
in any or all the papers (Paper I to Paper VII) shall be summoned by them for
an interview for a Personality Test, vide part 'C' of Appendix-I. (3) A candidate who fails to secure such minimum number of marks as are
fixed by the Commission in their discretion in one or more than one paper,
shall, however, not be eligible to be called for Personality Test (interview). (4) The number of candidates to be summoned for the Personality Test
(interview) will not be more than thrice the number of vacancies to be filled.
The Personality Test (interview) will carry 250 marks (with no minimum
qualifying marks). Failure to appear in the interview shall render a candidate
ineligible for being recommended for appointment notwithstanding the marks
obtained by him in the written examination. (5) The candidates shall be short-listed for interview on the basis of
overall merit obtained by them in the Main Examination irrespective of the
category(ies) to which he/she/they belong: Provided that if the number of
candidates belonging to any reserved category, who qualify for the interview on
the basis of the above short listing criteria, falls short of upto three times
the number of vacancies reserved for such a category, the Commission shall call
the candidates belonging to such category over and above the number
short-listed for interview. (1) Marks thus obtained by the candidates in the Main Examination (written
part as well as interview) would determine the final order of merit. Candidates
shall be allotted to the various services keeping in view their inter-se merit
in the examination and the preferences expressed by them for the various
services and posts at the time of his/her submission of the application form
for the main examination. The allotment of candidates to various services shall
be made by the Commission in accordance with the rules/regulations in force as
applicable to the respective services at the time of making such allotment and
the provisions relating to reservation of posts and appointments for Scheduled
Castes, Scheduled Tribes/RBA/Social Castes/ALC for the time being in force in
the State, which shall be strictly adhered to: Provided that a candidate
belonging to a reserved category, though not qualifying by the standard
prescribed by the Commission may be declared suitable for appointment thereto
by reduced standards with due regard to the maintenance of efficiency in
administration, and recommended for appointment to vacancies reserved for
members of such class in that Provided also that physically
challenged candidates shall be considered for selection in the services and
against the posts identified for their respective categories in terms of
"The Jammu and Kashmir Persons with Disabilities (Equal Opportunities,
Protection of Rights and Full Participation) Rules, 2003" and in
accordance with their merit-cum-preference, if otherwise found suitable for
selection. The eligibility for availing reservation against the vacancies
reserved for the physically challenged persons shall be the same as prescribed
in "The Jammu and Kashmir Persons with Disabilities (Equal Opportunities,
Protection of Rights and Full Participation) Act, 1998" read with
Government Order No. 147-SW of 2014 dated 17-06-2014 or such other Government
Order/Circular instructions, as applicable at the relevant point of time: Provided further that the
minimum qualifying marks as specified herein above may be relaxable at the
discretion of the Commission in favour of physically challenged candidates in
order to fill up the vacancies reserved for them. (2) The form and manner of communication of the results of the examination
to the individual candidates shall be decided by the Commission in their
discretion. A candidate must be in good
mental and bodily health and free from any physical defect likely to interfere
with the discharge of his duties as an officer of the service. A candidate who
after such medical examination as Government may prescribe is found not to
satisfy these requirements will not be recommended by the Commission for
appointment. The medical examination shall be conducted by the Commission
before forwarding the select list to the government in accordance with the
rules: Provided that Medical Board
shall intimate the nature and degree of disability of physically challenged
candidate in terms of "The Jammu and Kashmir Persons with Disabilities
(Equal Opportunities, Protection of Rights and Full Participation) Act,
1998" and Rules made thereunder as amended from time to time with specific
recommendation, if any, in respect of each of such candidate(s) for appointment
to various posts through the Combined Competitive Examination: Provided further that
Government may constitute a Special Medical Board with experts in the area for
conducting the medical examination of Physically Challenged candidates. Explanation:- Instructions to
appear before Medical Board shall not be deemed to mean that a candidate for
direct recruitment if found fit is necessarily given an appointment. The
medical examination will be conducted by a Medical Board to be arranged by the
Commission in accordance with Appendix-III for the candidates for J&K
Police (Gazetted) Service and Appendix-IV for other candidates. The candidates
will have to pay a fee as prescribed from time to time to the Medical Board. In the event of a tie, the
order of merit shall be determined in accordance with the highest marks secured
in the Personality Test (interview). Should the marks in the Personality Test
(interview) Test of the candidates be also equal, the order of merit shall be
decided in accordance with the highest marks obtained by such candidates in the
aggregate of the compulsory paper. However, in case the marks obtained in compulsory
papers are also equal, the order of merit shall be determined in accordance
with the marks obtained in General Studies Papers. Similarly, if the marks
obtained in General Studies Papers be also equal, then the order of merit shall
be determined in descending order of the date of birth of the candidates. Success in the examination
confers no right to appointment unless Government is satisfied after such
enquiry as may be considered necessary that the candidate is suitable in all
respects for appointment to the service. (1) All rules corresponding to these rules including SRO-387 dated 1st of
December 2008, shall in so far they are inconsistent with these rules, stand
repealed. (2) Notwithstanding such repeal, any order made or action taken under the
provisions of the rules so repealed shall be deemed to have been made or taken
under the corresponding provisions of these rules.JAMMU
AND KASHMIR COMBINED COMPETITIVE EXAMINATION RULES, 2018
PREAMBLE