Section 26(1) in The M.P. Municipal Service (Executive) Rules, 1973
(1)Every member of the service shall be required to pass the prescribed departmental examination within two years of his appointment in service and if he fails therein his appointment may be terminated notwithstanding any other provisions in these rules :Provided that the appointing authority may, in special cases, extend the period specified in this sub-rule for a period not exceeding two years in the aggregate.
