Section 22 in The Rajasthan Civil Services (Departmental Examinations) Rules, 1959
22. Penalty for not passing the Departmental Examinations.
(1)A Government servant appointed on probation will not be confirmed unless he passes, in not more than 3 attempts, the Departmental Examinations prescribed for the service to which he belongs unless he is exempted under rule 18.(2)Deleted.(3)A person appointed temporarily on ad hoc basis or appointed temporarily after due selection by an appointing authority shall not be allowed to cross efficiency bar unless he passes the prescribed Departmental Examination.(4)A person appointed on temporary/officiating basis after due selection shall be reverted to the lower post on which he holds lien or discharged from Service if he fails to pass the Departmental Examinations in three chances within 3 years as required under rule 19:Provided that persons who could not get any chance of appearing in the Departmental Examination upto the date of the notification, shall also be allowed three chances:Provided further that the person who have already availed three chances before coming into force of this amendment shall be given one more opportunity to appear in the Departmental Examinations.(5)Notwithstanding anything contained in any other Service rules, no person shall be considered for promotion to the next higher post or category of posts, except on an urgent temporary or officiating basis, unless he has passed the prescribed Departmental Examination for promotion. If any, held prior to such selection or he has been exempted from appearing in such examination under rule 18 of these rules. If the prescribed Departmental Examination is not held during a year or before such promotions are considered, whichever is later, persons otherwise eligible for promotion may be considered provisionally for promotion on officiating basis, but they shall not be appointed on substantive basis unless they pass such examination in the first available opportunity and on failing to do so they shall be reverted to the post held by them prior to such promotion. If an official is prevented from appearing in such examination in the first available opportunity due to reasons beyond his control, and the concerned Appointing Authority is satisfied about such reasons, he may be allowed one more opportunity only. In such event the person concerned shall be entitled to the restoration of his original seniority on passing the prescribed Departmental Examination.
