Section 15(4) in Orissa Subordinate Finance Service (Local Fund Audit) Rules, 1995
(4)Any person failing to pass the departmental examination in four successive chances shall be liable for reversion to his permanent post, if any, or be discharged from service, as the case may be :Provided that the Government may, if they think fit for reasons to be recorded in writing exempt or allow further chances to any persons or class of persons tor passing the Departmental Examination.Note-"Chance" shall mean the Departmental Examination held immediately after one month from the date of joining as Auditor and failure to appear at any Departmental Examination within successive four chances shall be reckoned as a chance.
