Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 1] [Entire Act]

State of Gujarat - Subsection

Section 1(3) in Departmental Examination for the Class ID Posts, (Administrative Wing) in the Commissionerate of Information Rules, 2012

(3)They shall apply to the persons appointed to the Class 111 posts in the administrative wing as specified in Appendix A, Appendix B and Appendix C in the Commissionerate of Information, Gujarat State:Provided that where any such person, who has passed the examination before the appointed date or who has been exempted from passing the examination under the old rules, shall not be required to pass the examination as prescribed in these rules:Provided further that where any such person has before the appointed date, exhausted all the chances prescribed under the old rules for passing the relevant examination and has failed to pass the relevant examination, nothing in these rules, shall have as expressly, provided therein entitle him to appear in the examination.