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Computer based Examination under Regulation 6 of the Customs Brokers Licensing Regulations, 2018 (As Amended)- (Press Information Bureau) (11 Feb 2019)

MANU/PIBU/0273/2019

Customs

Reference is invited to the Notice dated 27.04.2018 and Corrigendum dated 11.12.2018 inviting applications for the Customs Brokers Examination to be conducted by Directorate General of Performance Management. Vide Notification No.8/2019-Customs (N.T.) dated 6/2/2019 issued by the Central Board of Indirect Taxes and Customs (CBIC), the National Academy of Customs, Indirect Taxes and Narcotics (NACIN) has been authorized to conduct said examination under Regulation 6 of the Customs Brokers Licensing Regulations, 2018.

The Examination shall be conducted on 15.03.2019 at designated Examination Centers across India. The examination will be a Computer Based Exam with Multiple Choice Questions (MCQs) of 3 hours (10:30 -13:30) duration. There will be 150 questions of 2 marks each and to pass the exam, a candidate will be required to score minimum 180 marks. There will be no negative marking. The syllabus of examination will be as prescribed in Regulation No. 6 (7) of the Customs Brokers Licensing Regulations, 2018. Those qualifying in said examination will have to appear for oral examination in terms of Regulation 6 of said Regulations.

A dummy Question paper for the purpose of awareness of candidates will also be made available on the CBIC and NACIN websites under the icon/tab , from 20th February, 2019. A link to download the admit card will also be provided therein. Admit cards shall also be sent by email to applicants 15 days in advance before the date of examination. For convenience of candidates, other necessary details like list of centers, guidelines to the candidates, help desk email Id etc will be made available under the said icon/tab.

Tags : EXAMINATION   CUSTOMS BROKERS   LICENSING REGULATIONS  

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