Section 12 in The Indian Postal Service (Group 'A') Rules, 1987
12. Attempts of the examination.
- No candidates, who does not belong to a Scheduled Caste or a Scheduled Tribe, or who is not covered by any of the specified exceptions notified by the Government of Indian in the Department of personnel and Training from time to time, shall be permitted more than three attempts at the examination,Provided that there shall be no restriction on the number of attempts for candidates belonging to the scheduled Castes or Scheduled Tribes within the age relaxation referred to in the proviso to rule 11, in case they are otherwise eligible.Note-I A candidate shall be deemed to have made an attempt at the examination for all the services or posts ordinarily covered by the examination if he competed for any one or more of the services or posts.Note-II An attempt at the preliminary examination shall deemed to include a attempt also a the main examination within the meaning of this rule.Note-III If a candidate actually appears in any tone paper in the preliminary Examination, he shall be deemed to have made an attempt at the examination.
